Report No. 17
44. Section 30.-
This section is analogous to section 30 of the Trustee Act, 1925, which re-enacts section 24 of the Trustee Act 1893 which replaced section 31 of the Law of Property (Amendment) Act, 1859. The last part of section 26 should be placed in this section.1 The section may also be made subject to section 27. It may not be necessary to add at the end of the section, the words "unless the same happens through his own wilful default" which occur in section 30 of the Trustee Act, 1925.
Section 30A (To be added).-The question of adding a section regarding a trustee de son tort has been discussed already.2 The section may be added after section 30.
1. See the discussion relating to section 26, supra.
2. See para. 12, supra.
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