Section 10 in THE MARRIED WOMEN’S PROPERTY ACT, 1874
10. Extent of husband’s liability for wife’s breach of trust or devastation.—
Where a woman is a trustee, executrix or administratrix, either before or after marriage, her husband shall not, unless heacts or intermeddles in the trust or administration, be liable for any breach of trust committed by her,or for any misapplication, loss or damage to the estate of the deceased caused or made by her, or forany loss to such estate arising from her neglect to get in any part of the property of deceased.]
