Report No. 19

32. Section 27 and 28.- No change, except that for brevity. Section 28 may be compressed.

33. Section 29.-

The sub-sections of this section are independent of each other, and should for that reason be made into independent sections. Further, in section 29(2), the reference to Deputy is unnecessary and should be omitted.1

1. See existing section 4; Cf. section 13(2) of the Official Trustees Act as proposed to be amended in our Report thereon.