Report No. 66

Schedules

First Schedule

Consequential Amendments

The Married Women's Property Act, 1882 (45 & 46 Vict., c. 75).

In section nineteen the words from "or shall interfere" to "before marriage" shall be repealed, and the word "but" shall be substituted for the word "and" where it occurs immediately after the said repealed words.

[Paragraph repealed by Matrimonial Causes Act 1950 (c. 25), s. 34, Sched.]

Second Schedule

[Repealed by S.L.R. 1953]