
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 17 Section 27.- In section 27 of the principal Act, for the first paragraph, the following paragraph shall be substituted, namely:- "Where co-trustees jointly commit a breach of trust, or where one of them becomes liable under the proviso to section 26 for any breach of trust committed by his co-trustee, each is liable to the beneficiary for the whole of the loss occasioned by such breach.". |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |