Report No. 174

4.9 Widows right to residence or forbidding sale of the dwelling house -.

A large majority of the respondents, that is, 61 have expressed themselves in favour of giving a special protection to a widow's right to reside in the dwelling house. Other alternative suggestions made were to declare that the family dwelling house cannot be alienated without the widow's consent or without providing an alternative accommodation to her after she had agreed to the sale of the dwelling house, or to confer `Homestead' rights on the wife/widow like in U.S.A., Canada.