Report No. 17

60. Sections 48 to 53.- No change.

61. At one stage, we thought that after section 53 a provision should be added that a trustee (or a person who has recently ceased to be trustee) authorised to buy property on behalf of a trust cannot sell his own property to the trust without the permission of the district court and that a sale made without such permission, should be void. On further consideration, we decided to drop the proposed provision, as adequate relief can be obtained under the general provisions of section 88.

62. Section 54.- No change.