Report No. 13
85. Sections 66-67.- No change appears to be necessary in sections 66-67.
86. Section 68.-
The Director of Legal Studies, Madras, has suggested that the word 'necessaries' should be defined. But the word has been judicially interpreted on a number of occasions and it is not necessary to give a statutory definition thereof. The word 'necessaries' has been held to include money urgently needed for the requirements of minors and lunatics and is not restricted to what is necessary for elementary requirements, such as, food and clothing. It is now well established that payments or charges connected with legal matters in which minors are concerned would, under certain circumstances, come under the head of 'necessaries'. We think this term should remain elastic and we are unable to accept the suggestion.
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