Report No. 83
6.10. Recommendation to insert an Explanation below section 7.-
In our opinion, it is desirable to adopt the wider view by legislative amendment. It is necessary that the expression "property", at least in an Act vitally affecting personal law, should be given an interpretation that will be in harmony with the concepts of personal law. Accordingly, we recommend that an Explanation should be inserted below section 7, somewhat in these terms:
"Explanation.-The expression 'property' includes the hereditary trusteeship of a religious institution."
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