Report No. 66
2.6. Restraint on anticipation.-
The Married Women's (Restraint upon Anticipation) Act, 1949, totally abolished1 the validity of restraints on anticipation. In 1882, it was apparently necessary to protect a married woman's property, but the restraint could no longer be justified in the middle of the present century, when it served no useful purpose but merely acted as an undue fetter on the wife's power of alienation.
1. Appendix 5.
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