Section 9 in THE MARRIED WOMEN’S PROPERTY ACT, 1874
9. Husband not liable for wife’s ante-nuptial debts.4—
A husband married after the thirty-first day of December, 1865 shall not by reason only of such marriage be liable to the debts of hi s wifecontracted before marriage, but the wife shall be liable to be sued for, and shall, to the extent of herseparate property, be liable to satisfy such debts as if he had continued unmarried:Provided that nothing contained in this section shall 5*** invalidate any contract into which ahusband may, before the passing of this Act, have entered in consideration of hi s wife’s ante-nuptialdebts.VI. – HUSBAND’S LIABILITY FOR BREACH OF TRUST OR DEVASTATION 6
