Introduction The law does not work in vacuum. Society and law are closely related to each other. Law develops with the growth of the society and the society follows the authorities to change the laws prevailing therein. Law comes into existence only into context of the society. They change, affect and adjust with each other in the reciprocal way. Societal conditions play very important role in the making of laws. Law changes with the span of time and with the development of the society. Modernisation is the consequence of the development of the society. Moder-nisation is the progress not only in the growth of the economy, technology, equipments but also in thinking and ideas, status and achievement, prosperity and values, rules and laws. It is governed by a practical idealism for social betterment. Social change is held to occur only when social structure- patterns of social relations, established social norms and social- roles change.

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