Report No. 3
148. Article 10.-
Article 10, relating to pre-emption, being for a special category of suits should be retained, but in view of the conflicting judicial opinion on the interpretation of the word 'whole' in the 1st Part of column 3, an amendment of that part is necessary. The words "of the whole or part of the property" may be added before the words "when the instrument of sale is registered".