Report No. 66

7.3. Act of 1935.-

This concept has become out-of-date in modern times, and that is why, in England1, the legislature, in 1935, recognised the reality and abolished the concept of separate estate, and gave to the wife the same rights and powers as were already possessed by other adults of full capacity. We have discussed the history of English legislation in an earlier Chapter2.

1. Law Reform (Married Women and Tort-feasors) Act, 1935.

2. Chapter 2, supra.