Report No. 17

Section 83.- To section 83 of the principal Act, the following Explanation shall be added, namely:

"Explanation.-In particular and without prejudice to the generality of the provisions of this section, the following shall be deemed to be cases where the trust is incapable of being executed:-

(a) where property is convoyed upon trust, and no trust is declared;

(b) where property is conveyed upon trust to be declared afterwards, and no such declaration is ever made;

(c) where the trusts are too vague to be executed;

(d) where the trusts become incapable of, taking effect;

(e) where the beneficiary renounces his interest under the trust".