Report No. 66

2.2. Property.-

The principal doctrine of the common law concerning the property1 of married persons was that while marriage did not deprive a woman of any property which she already had, or affect her right to acquire property as such, it gave the husband certain valuable rights, which had important consequences. This position was gradually modified by legislation-legislation which was mostly enacted under the title of "Married Women's Property Act" or under a title substantially similar thereto.

1. See para. 2.10, infra, for a detailed discussion.