Report No. 86
2.14. Speech of Dr. Rash Behari Ghose.-
Dr. Rash Behari Chose, while moving for leave to introduce the Bill,1 observed that an amendment of the law was called for, "as a state of things in which a judicial deadlock is possible can never be viewed with indifference by the Legislature". He pointed out that the Bill imposed stringent conditions before sale could be ordered, one of which was that at least one-half of the sharers must concur in the sale. He also referred to the text of Brihaspati2 that in the case of clothes and ornaments an equitable partition was made by distribution of the price after their sale.
1. Proceedings of the Council of the Governor-General of India, dated 25th March, 1892.
2. Digest V, 366.
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