Report No. 148

Chapter 2

Principles to be followed in Recommending Repeal

2.1. Broad approach.-

In our examination of the pre-1947 Central Acts with a view to considering the question of their retention or repeal, we have borne in mind the main objectives of statute law revision1 namely,-

(i) keeping the statute book in repair;

(ii) introduction of order and symmetry in the statute book;

(iii) providing easy access to legislation; and

(iv) maintaining and restoring harmony in the statute book.

1. Cf. para. 1.8, supra.