Report No. 57
6.16. Views for maintaining present position.-
A considerable number of persons1 have expressed the view that the existing law is adequate enough, and an amendment or further addition is not required.
1. E.g. (i) S. No. 44.
(ii) S. No. 43.
(iii) S. No. 41 (Punjab & Haryana Chamber of Commerce).
(iv) S. No. 23 (Bar Association, Bankura).
(v) S. No. 13.
(vi) S. No. 46.
(vii) S. No. 40 (Bar Association, Silchar).
6.17. One High Court Judge has stated1 that it is enough if the provisions of certain sections of the Indian Trusts Act (sections 1, 82 and 96 are the important amongst them), are borne in mind and made applicable to persons of all communities.
1. S. No. 47.
Back
