Report No. 45

25. Questions of law of general importance.-

Secondly, apart from questions of interpretation of Central Acts in general and of State Acts which fall in the category mentioned above,1 there arise questions of law of general importance. The uncodified law constitutes a fertile ground for such questions. The law of torts, and so much of the personal law as has not yet been codified, furnish examples. There might also be questions of construction of statutes which do not depend on the wording of particular provisions of the statute, but concern general principles, such as the commencement of statutes, the effect of repeal, the vires of subordinate legislation, and the like. Such questions, even though they arise with reference to a provision in the nook and corner of a State Act, possess an importance which transcends the narrow area of that nook and corner.

1. Para. 23, supra.