Report No. 86
1.8. Scheme of the Report.-
It is therefore proposed to consider the Act section by section after a brief historical discussion. To some extent, the Act is based on English statutory law as it was in force at the time when the Indian Act was enacted. The salient features of the English law, as it then existed and as it is in force now, have been given in an Appendix .1
1. Appendix 3.
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