Report No. 66

3. Property of married women.-

Subject to the provisions of section 5, all property which-

(a) immediately before the day of 1 was the separate properly of a married woman or held for her separate use in equity; or

(b) at the time of her marriage belongs to a woman married after the said date; or

(c) after the said date is acquired by or devolves upon a married women, shall belong to her in all respects as if she were unmarried and may be disposed of accordingly.

1. Date of commencement of the new Act of 1976.

[Cf. section 2, English Act of 1935]