Report No. 81
V. Select Committee
Select Committee.- The Select Committee to which the Bill was referred, thought it right to provide for those cases in which the husband's estate, having first descended to the sons or grandsons, afterwards vested in the widow as heiress of the first taker. In these cases, the Committee thought, the second section1 of the Bill might also apply, and they altered it accordingly. The Committee struck out the proviso to that section and secured the widow's rights in the property which she was not to forfeit on a second marriage more clearly by a separate section2.
1. For the second section, see supra.
2. National Archives File, p. 1119 et seq.
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