Report No. 17

Section 26.- In section 26 of the principal Act,-

(a) in the first paragraph, the words and figures "Subject to the provisions of sections 13 and 15" shall be omitted;

(b) to the proviso, the following clause shall be added, namely:-

"(d) where he has, otherwise by his neglect, enabled the other trustee to commit a breach of trust".

[Cf. existing section 27, 1st para]

(c) the last paragraph shall be omitted.1

1. Section 26, last paragraph is proposed to be omitted, since its substance is embodied in section 30 as proposed.