Report No. 66
9.2 Verbal changes recommended.-
It would be convenient to indicate, at the outset, certain verbal changes that are required in the section. In the first place, the reference in the section to the Succession Act, 1885, should be replaced by a reference to the Indian Succession Act, 1925. Secondly, the mentioning of "separate" (property) should be deleted, having regard to the changed scheme which we are recommending in this report. These changes will be required even if the present structure of sections 7 to 10 is maintained. However, we may mention that we are separately recommending1 complete redrafts of sections 7 to 10 and if those redrafts are accepted, the section will appear in a different form altogether-without, of course, affecting the substance except as indicated below.
1. Chapter 14, infra.
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