Report No. 17
Section 11.- In section 11 of the principal Act, for the second paragraph, the following paragraph shall be substituted, namely:-
"Where a beneficiary is incompetent to contract, or unborn,1 the district court may, for the purposes of this section give its approval to any modification, provided the court is of opinion that the modification is or would be for the benefit of the beneficiary."
1. Cf. section 1(1)(c), Variation of Trusts Act, 1958 (6 & 7 Eliz. 2, Ch. 53).
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