Report No. 110
Chapter 50
Miscellaneous Provisions and Schedules
50.1. Section 391.-
Miscellaneous matters are provided for in section 391, which reads as under:-
"391. Nothing in Part VIII, Part IX or Part X shall:-
(i) validate any testamentary disposition which would otherwise have been invalid;
(ii) invalidate any such disposition which would otherwise have been valid;
(iii) deprive any person of any right of maintenance to which he would otherwise have been entitled; or
(iv) affect the Administrator-General's Act, 1913."
50.2. Amendment of clause (iv) recommended.-
No changes are needed in the substance of the section. But in clause (iv) of the section, the reference to the Administrator-General's Act, 1913 should be revised so as to refer to the later Act of 1963 on the subject. We therefore, recommend that in clause (iv), for the figures "1913", the figures "1963" should he substituted.
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