Report No. 86
2.13. View of Sir A.R. Scoble, Q.C.-
It may also be noted that the Government had shown the papers to Sir A.R. Scoble, Q.C., who was inclined to think that where a partition by agreement could not be effected, a public sale of an undivided share, or of a right, title and interest should be permissible only where the other members of the family declined to purchase the share of the member claiming partition at a reasonable price. In his opinion, the suggestions of Mr. B.C. Seal1 were commendable. It was in these circumstances that the Bill was modified, before its introduction.
1. Para. 2.9, supra.
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