Report No. 68

Powers of attorney of married women. [Existing section 5 modified]

5. A married woman of full age, shall, by virtue of this Act, have power, as if she were unmarried, by a non testamentary instrument to appoint an attorney on her behalf, for the purpose of executing any non-testamentary instrument or doing any other act which she might herself execute or do; and the provisions of this Act relating to instruments creating powers-of-attorney shall apply thereto.

7 of 1882.

6. (1) The Powers-of-attorney Act, 1882, is hereby repealed.

(2) Instruments deposited with a High Court under section 4 of that Act shall, on an application made for the purpose to the High Court in which they are deposited, in accordance with such rules as may be made by the High Court, be returned to the person who deposited them, or their successors-in-interest, or where such return is not practicable, be otherwise dealt with in accordance with such rules.