Report No. 86
3.4. Scheme of the Act.- The two important topics dealt with in the Act are-
(a) power of the Court to order sale instead of division in partition suits (section 2), and
(b) right of any member of a family to purchase a share in a dwelling house belonging to an undivided family, being a share that has been transferred to a stranger (section 4).
The scheme of the Act may now be briefly summarised.
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