Report No. 86
2.4. Draft Bill.-
It would appear that the draft Bill, as originally proposed, sought to incorporate almost all the provisions of the English Act1 on the subject. For example, under clause 3 of the Bill, as proposed, a sale could be ordered even on the request of any shareholder irrespective of the quantum of his interest in the property, as in section 3 of the English Act of 1868. Clause 4 of that Bill required the Court to direct a sale of the property and distribute the proceeds on the application of a share-holder interested in a moiety, and mainly followed section 4 of the English Act of 1868.
1. Partition of Act, 1868 (See Appendix 1).
Back
