Report No. 86
Appendix 1
Partition Act, 1868*
(31 & 32 Vict., C. 40) (Repealed)
CAP XL
An Act to Amend The Law Relating to Partition
*. Extraordinary use of capital letters seems to a matter of style. Hence it has been retained.
[25th June, 1868].
BE it enacted by the Queen's most Excellent Majesty, by and with the Advice and Consent of the Lords Spiritual and Temporal and Commons, in this present Parliament assembled and by the Authority of the same, as follows:
1. Short title.- This Act may be cited as the Partition Act, 1868.
2. In this Act the term "the Court" means the Court of Chancery in England, the Court of Chancery in Ireland, the Landed Estates Court in Ireland, and the Court of Chancery of the County Palatine of Lancaster, within their respective Jurisdictions.
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