Report No. 110

17.15. History of Law in England.-

At one stage, in England, there were certain restrictions1 in regard to bequests of land to charitable trusts by will. Initially, such bequests were even prohibited2. In 1925, when the Settled Land Act was passed3, another provision was substituted on the subject. All such restrictions were, however, repealed in 19604, as anchronistic.5

1. Mortmain and Charitable Uses Act, 1891 (repealed).

2. Mortmain and Charitable Uses Act, 1891 (repealed).

3. Section 29(4), Settled Land Act, 1925 (repealed).

4. Charities Act, 1960.

5. See criticism by Nathan Committee (Committee on Charitable Trusts) Report (1952), pp. 63, 64, paras. 262-276.