Report No. 86
8.15. Section 9.-
Section 9 provides that in any suit for partition the Court may, if it shall think fit, make a decree for a partition of part of the property to which the suit relates and a sale of the remainder under this Act. The section needs no change.
8.16. Section 10-Repeal recommended.-
Section 10 provides that this Act shall apply to suits instituted before the commencement thereof, in which no scheme for the partition of the property has been finally approved by the Court. The utility of the section at the present day is nil, and we recommend that the section should be repealed.
8.17. Appendices.-
Appendix 1 and Appendix 2 to this Report contain the text of the, English Acts of 1868 and 1876 (now repealed). As copies of these Acts are not readily available, we have included them for ready reference. Appendix 3 deals, with the present English Law and its evolution.
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