Report No. 17

Section 42A.- In section 42 of the principal Act, for the words "Any trustees or trustee may give a receipt in writing for any money, securities or other moveable property payable, transferable or deliverable to them or him", the words "A trustee, or, if there are more trustees than one, all of them jointly, may give a receipt in writing for any money, securities or other movable property payable, transferable or deliverable to him or them" shall be substituted.