Report No. 148
Repeal of Certain Pre-1947 Central Acts
| Contents |
| Chapter 1 |
Introductory |
| 1.1. |
Scope |
| 2. |
Need for study |
| 3. |
Repealing Acts and the modern era |
| 4. |
Identifying the dead wood |
| 5. |
Earlier Reports |
| 6. |
Need for formal repeal |
| 7. |
Repeal and law reform |
| 8. |
Statute law revision and its function |
| 9. |
Scheme of discussion |
| Chapter 2 |
Principles to be followed in Recommending Repeal |
| 2.1. |
Broad approach |
| 2. |
Detailed examination |
| 3. |
Scope of the enquiry |
| Chapter 3 |
Pre-1947 Central Acts Recommended for Repeal |
| 3.1. |
Scope of the Chapter |
| 2. |
The Forfeiture Act, 1859 (9 of 1859) |
| 3. |
Ganges Tolls Act, 1867 (1 of 1867) |
| 4. |
The Acting Judges Act, 1867 (16 of 1867) |
| 5. |
The Companies (Foreign Interests) Act, 1918 (20 of 1918) |
| 6. |
The Promissory Notes (Stamp) Act, 1926 (11 of 1926) |
| Chapter 4 |
Some Pre-1947 Acts Considered but not Recommended for Repeal |
| 4.1. |
Scope of Chapter |
| 2. |
The Berar Laws Act, 1941 (4 of 1941) |
| 3. |
Dehradun Act, 1871 (22 of 1871) |
|
The Dekkhan Agriculturist? Relief Act, 1879 (17 of 1879) |
|
Fort William Act, 1881 (13 of 1881) |
|
The Government Seal Act, 1862 (8 of 1862) |
|
The Maintenance Orders Enforcement Act, 1921 (18 of 1921) |
| Chapter 5 |
Conclusion |
|
Conclusion |
