Report No. 86
2.8. Views of Mr. Knox and British India Association.-
Mr. Knox, Legal Remembrancer, North-Western Provinces and Oudh, thought that the Bill might become an instrument whereby rich share-holders owning a small interest in immovable property may bring about (to their own advantage) sale of an ancestral property and break up joint property holdings. There was also strong opposition to the Bill from the British India Association, which stated-
"The Bill, following the English Partition Act of 1868, and favouring, without paying any regard to the difference of social conditions, the sale of the property is entirely unsuited to the circumstances of this country."
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