Report No. 68

There does not appear to be any necessity to make this provision

6.8. repealing the present Act, provision will have to be made for powers attorney deposited under the present Act with the High Court under section 4. These should be returned to the depositor or his successor in interest, or, where such re-turn is not practicable, be dealt with in accordance with rules to be made by the High Court.

1. The Law of Property Act, 15 & 16 Geo. V, Ch. 20.