Report No. 56

34. Recommendation.-

In the light of what is stated above, we recommend that the provisions in question, in so far as they require the service of notice as a condition precedent to the institution of a suit or other proceeding, should be deleted. So much of these provisions as relates to the periods of limitation for the institution of suit or proceeding will, of course, remain unaffected by our recommendation.1

1. See also paras. 36-37, infra.