Report No. 110

17.7. Recommendation in earlier Report (T.P. Act).-

The discussion in the earlier Report ends with the following recommendations:-

"Our recommendation, then, is that-

(a) Section 13 should be deleted;

(b) In the alternative, that is to say, if section 13 is retained, clarification as suggested above should be made on two points, namely:-

(i) the scope of the expression "extends to the whole of the remaining interest" should be explained; and

(ii) the case of child in the womb should be dealt with expressly".