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    report_twentysecond

    (Chairman, Justice Ritu Raj Awasthi 2020-2024)
    Report No. Subject Download pdf
    Twenty-second Law Commission ( 278) Urgent Need to Amend Rule 14(4) of Order VII of the Code of Civil Procedure, 1908 Click Here
    Twenty-second Law Commission ( 279 ) Usage of the Law of Sedition Click Here
    Twenty-second Law Commission ( 280 ) The Law on Adverse Possession Click Here
    Twenty-second Law Commission {280 (Dissent Note)} The Law on Adverse Possession, Dissent Note Click Here
    Twenty-second Law Commission { 280 (Supplementary Note)} The Law on Adverse Possession, Supplementary Note Click Here
    Twenty-second Law Commission ( 281 ) Compensation For Damage Due to installation of towers and transmission lines under the Indian Telegraph Act, 1885 and the electricity Act,2003 Click Here
    Twenty-second Law Commission ( 282 ) Amendment in Section 154 of The Code of Criminal procedure, 1973 for enabling online Registration of FIR Click Here
    Twenty-second Law Commission ( 283 ) Age of Consent Under The Protection of children From Sexual Offences Act,2012 Click Here
    Twenty-second Law Commission ( 284 ) Revisiting the Law on Prevention of Damage to Public Property Click Here
    Twenty-second Law Commission ( 285 ) The Law on criminal Defamation Click Here
    Twenty-second Law Commission ( 286 ) A Comprehensive Review of the Epidemic Diseases Act,1897 Click Here
    Twenty-second Law Commission ( 287 ) Law on Matrimonial Issues relating to Non-Resident Indians and Overseas Citizens of India Click Here
    Twenty-second Law Commission ( 289 ) Trade Secrets and Economic Espionage Part 1 , Part 2 , Part 3