Report No. 111

10.2. Definitions of "child" and "parent" to be omitted.-

The present Act defines the expression "child" as including son and daughter, grandson and grand daughter and step-son and step-daughter. It also defines the expression "parents" as including father, mother and grandfather and grandmother. In the light of the considerations already mentioned,1 these definitions may require suitable re-drafting, which we are separately recommending.2

1. Para. 51(e), supra.

2. See Appendix 1, clauses 2(1)(b) and 2(2).