Report No. 68

Need for revision

1.2. Though the Act does not require reform in many matters of substance, the structure of its sections is, at many places, rather antiquated1. A few of its provisions have become obsolete by the passage of time2. In the circumstances, it is desirable that the whole Act should be replaced, instead of mere amendments being carried out in the various sections.

1. For example, in sections 2 and 3, there are a number of paragraphs, which do not appear as sub-sections.

2. For example, section 2, 2nd paragraph; section 3, last paragraph, and section 4(g) dealing with the application of the Act to old powers of attorney.