Report No. 86
5.13. English Act.-
It may be noted that the corresponding provisions of the 1868 Act in England were wider, because, apart from section 4 of that Act (which corresponds to section 2 of the Indian Act), there were two other cases dealt with in sections 3 and 5 of the English Act, whereunder partition could be ordered.1 A request of any party interested was enough to bring those sections into play, and it was not necessary that parties holding a moiety should apply.2
1. See Appendix 1.
2. Statement of Objects and Reasons, Bill No. VIII of 1892, Gazette of India, 1892, Part V, p. 46.
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