Report No. 111

4.6. Verbal changes in section 1A, first paragraph-Recommendation.-

No changes of substance are called for in the first paragraph of section 1A. A few verbal changes, however, are required. Having regard to current usage-

(i) the word "action" should be replaced by the word "suit"; and

(ii) the words "felony or other crime" should be replaced by the word "offence".

We recommend accordingly. Certain other minor verbal improvements, based mainly on section 1(1) of the (English) Fatal Accidents Act, 1976 are also desirable. These will be apparent from the draft Bill recommended in an Appendix to the Report.