Taking a cue from the Government of India, the Tripura government has reviewed and repealed a total of 229 outdated and obsolete laws that are no longer in practice. The decision was made after a thorough assessment of these laws, many of which had become irrelevant over time.The matter was revealed in the state assembly through a written answer submitted by Leader of Opposition Jitendra Choudhuri. A complete list of laws was annexed with the written answer sheet.
It should be noted here that a review committee was formed under the stewardship of the then law minister and based on the recommendations of the committee the laws were abolished. Notably, no expenses were incurred for the functioning of this committee.“The repeal of these laws is seen as a significant step toward simplifying and modernizing the state's legal framework, aligning with the broader national initiative to remove unnecessary legal complications,” an official of the law department has said.
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