Report No. 66
7. Capacity of married women (Cf. section 1, English Act of 1935).- Subject to the provisions of section 10, a married woman shall-
(a) be capable of acquiring, holding and disposing of, any property;
(b) be capable of rendering herself, and being rendered, liable in respect of any tort, contract, debt or obligation;
(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.
8. Property of married women (Cf section 2, English Act of 1935).-Subject to the provisions of section 10, all property which-
(a) immediately before the passing of this Act was the separate property of a married woman or held for her separate use in equity; or
(b) belongs at the time of her marriage to a woman married after the passing of this Act; or
(c) after the passing of this Act is acquired by or devolves upon a married woman, shall belong to her in all respects as if she were a feme sole and may be disposed of accordingly.
9. Abolition of husband's liability for wife's torts and ante-nuptial contracts, debts, and obligations, (Cf section 3, English Act of 1935).-Subject to the provisions of section 10, the husband of a married woman shall not, by reason only of his being her husband, be liable.-
(a) in respect of any tort committed by her whether before or after the marriage, or in respect of any contract entered into, or debt or obligation incurred, by her before the marriage; or
(b) to be sued, or made a party to any legal proceeding brought, in respect of any such tort, contract, debt or obligation.
10. Savings.-(1) Nothing in sections 7 to 9 shall-
(a) during coverture which began before the day of 1 affect any property to which the title (whether vested or contingent, and whether in possession, reversion or remainder) of a married woman accrued before that date, except property held for her separate use in equity;
(b) affect any legal proceeding in respect of any tort if proceedings had been instituted in respect thereof before the passing of this Act;
(c) enable any judgment or order against a married woman in respect of a contract entered into, or debt or obligation incurred, before the passing of this Act, to be enforced in bankruptcy or to be enforced otherwise than against her property.
(2) For the avoidance of doubts it is hereby declared that nothing in sections 7 to 9-
(a) shall render the husband of a married woman liable in respect of any contract entered into, or debt or obligation incurred, by her after the marriage in respect of which he would not have been liable if this Act had not been passed;
(b) shall exempt the husband of a married woman from liability in respect of any contract entered into, or debt or obligation (not being a debt or obligation arising out of the commission of a tort) incurred by her after the marriage in respect of which he would have been liable if this Act had not been passed;
(c) shall prevent a husband and wife from acquiring, holding, and disposing of, any property jointly or as tenants in common, or from rendering themselves, or being rendered jointly in respect of any tort, contract, debt or obligation, and of suing and being sued either in tort or in contract or otherwise, in like manner as if they were not married;
(d) shall prevent the exercise of any joint power given to a husband and wife.
1. Date of commencement of the Married Women's Property Act, 1874.
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