Report No. 66
2. Capacity of married women.-
Subject to the provisions of section 5, a married woman shal11-
(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 insolvency and to the enforcement of judgments and orders;
In all respects as if she were unmarried.
1. As to the past the existing Act of 1874 will take care; see section 6, General Clauses Act, 1897.
[Cf. section 1, English Act of 1935]
Back
