Report No. 86
5.14. History-Reasons for existing narrow scope of section 2.-
We have had a look at the history of the Act in order to find out the reason for the existing narrow scope of section 2. It appears that this narrow scope was proposed by the framers of the Act for the following reasons1:-
"But having regard to the strong attachment of the people of this country to their landed possession, it is proposed to make the consent of the parties interested at least to the extent of a moiety in the property, a condition precedent to the exercise by the court of this new power."
1. Statement of Objects and Reasons, Bill No. VIII of 1892, Gazette of India, 1892, Part V, P. 46.
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