Report No. 86
Chapter 7
Share of Dwelling House: Section 4
I. Introductory
7.1. Section 4-Principle of.-
We propose to consider in this Chapter section 4 of the Act. The section, so far as is material, provides that where a share of a dwelling house belonging to an undivided family has been transferred to a person who is not a member of such family and such transferee "sues" for partition, the Court shall, if any member, being a shareholder, undertakes to buy the share of such transferee, make a valuation of the share of the transferee and direct its sale to such shareholders.
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