Report No. 13

Appendix II

Suggestions in Respect of other Acts

Trusts Act, 1882

Section 84.- The section should be amended so as to include the case of payment of money or delivery of property, as suggested [Paragraph 100].

Code of Civil Procedure, 1908

Order VIII (or some other suitable place).-The advisability of a specific provision relating to the defence open to a defendant in a suit for contribution by a co-promisor, where the defendant was not a party to the creditor's suit, to be considered [Paragraph 70].