Report No. 53
Effect of The Pensions Act, 1871 on The Right to Sue for Pensions of Retired Members of The Public Services
1. Introductory.-
This Report deals with a matter arising under a Central Act which, though not so well known, is of considerable importance, namely,-the Pensions Act, 1871. An examination of the Act revealed that one provision of the Act required amendment, because of a fundamental defect in the principle behind it.
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