Report No. 66
Chapter 2
History of English Law on The Subject
2.1. Introductory.-
In this Chapter, we propose to deal in brief with the evolution of the English law on the subject. This has more than academic interest, because many of the provisions of the Act of 1874 would be better understood if the background in which it was passed is kept in mind; it is not disputed that that background was mainly the English non-statutory law.1
1. Paras. 1.9 to 1.12, supra.
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