Report No. 66
Appendix 4
Law Reform (Married Women and Tort-Feasors)act, 1935 (English)
Capacity of Married Women
1. Subject to the provisions of this Part of this Act (........),1 a married woman shall-
(a) be capable of acquiring, holding and disposing of, any property; and
(b) be capable of rendering herself, and being rendered, liable in respect of anf tort, contract, debt, or obligation; and
(c) be capable of suing and being sued, either in tort or in contract or otherwise; and
(d) be subject to the law relating to bankruptcy and to the enforcement of judgments and orders, in all respects as if she were a feme sole.
1. Words repealed by Law Reform (Husband and Wife) Act, 1962 (cl. 48), sec. 3(2), Sched.
