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Report No. 66

2.9. Act of 1935-provision as to contracts.-

The major reform in the field of contracts was made by the Law Reform (Married Women and Tort-feasor) Act, 1935. Section 1 of the Act provided1, that a married woman shall be capable of rendering herself liable and being rendered liable in respect of any contract, debt or obligation and of suing and being sued for "contract, and also that she shall be subject to the law of bankruptcy and to the enforcement of judgment and orders, in all respects as if she were a feme sole. This Act also abolished the concept of separate estate, and enabled a married woman to hold her. property in all respects as if she were a feme sole. Finally, the Act abolished the liability of the husband for contracts of the wife entered into before marriage-the reason being that the husband does not, by marriage, acquire any property of the wife with which he could meet her debts.

1. Act of 1935 (Appendix 4).



Married Womens Property Act, 1874 Back




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