Report No. 62
2.13. Unmarried daughter and divorced daughter.-
Section 2(1)(d)(i) uses the expression
"unmarried daughters". It has been held that this does not include a divorced daughter.1 This interpretation has the effect of totally removing the divorced daughter from the category of dependants, there being no other item covering her. We think that if totally dependant, a divorced daughter should (until re-married) be treated as a dependant.
1. 1969 All LJ 16, cited in the Yearly Digest (1969), Col. 3225.