Report No. 58
Article 134(1)(a) and (b) and 1970 Act not dealt with
3.4. We may make it clear that our enquiry is not concerned with sub-clauses (a) and (b) of clause (1) of Article 134 of the Constitution1. The appeal under those two sub-clauses is a matter of right, and there is no question of disturbing that provision. Similarly, we do not, in this Report, propose to suggest any modification in the Act of 19702. In order to deal with the provisions of Article 134 as a whole, or in order to make comparisons where necessary, we have, in the ensuing discussion, naturally referred to the position under those two sub-clauses and under the Act of 1970. But the discussion should not be construed as suggesting any amendment of those sub-clauses or of the Act of 1970.
1. Para. 3.1, supra.
2. Para. 3.8, infra.
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