Report No. 86
1.6. Law of property and law of partition.-
Besides this, the Law Commission has already forwarded Reports on several matters concerned with the substantive law of property,1 and it is appropriate to take up now its adjective counterpart.
1. E.g. Law Commission of India, 70th Report (The Transfer of Property Act, 1882) and 64th Report (Married Women's Property Act, 1874) and 81st Report (Hindu Widows Remarriage Act, 1856).
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