Report No. 86
Chapter 3
Scheme of The Act and Analogous Provisions
3.1. Concurrent interests.-
In order to understand the scheme of the Act, we should bear in mind what are concurrent interests. Land (or, for that matter, any other property) may be the subject of separate ownership or of co-ownership. Where two or more persons have simultaneous interests in land (or in other property) they are said to hold it concurrently and to have "concurrent" interests.1
Back
