Report No. 65

Chapter 14

Recommendations as to New Grounds of Recognition

I. Introductory

14.1. Introductory.-

Having dealt with the existing law, we shall now proceed to consider what changes should be made in it. The first major topic, which we propose to discuss in this Chapter, will be concerned with the addition of new grounds of recognition. Retention of the existing grounds has been already dealt with1.

1. Chapter 13, supra.

14.2. Need for addition to the existing grounds-concepts of domicile.-

The question may naturally be raised, at the outset, why any additional grounds of recognition should be inserted, and whether the existing grounds of recognition, which are mostly based on the central concept of domicile, are not sufficient for practical purposes. In order to deal with this question, it is necessary to refer to certain drawbacks resulting from the concept of domicile, and also to take note of certain other aspects relevant to the matter.