Report No. 68

Chapter 2

Extent and Definition Section 1-extent

2.1. Addressing ourselves to the Act, wall certain preliminary provisions. The Act at present applies to the whole of India except the State of Jammu and Kashmir. The subject-matter of the legislation falls within the Concurrent List1 and the relevant entries do not apply to the State of Jammu and Kashmir. Hence it is unnecessary to consider the question of extension of the Act to the State of Jammu and Kashmir.

1. Concurrent List, Entry 7, "Contracts including agency", and Entry 6, "Transfer of Property Registration of Deeds and Documents".