69. Opening of separate account of share of applicant under Act 11 of 1859.
- Notwithstanding anything contained in Act 11 of 1859 (an Act to improve the law relating to sales of land, etc.), from the [commencement of this Act] [i.e., the 23rd August, 1876.] no separate account shall be opened under the provisions of Section 10 or of Section 11 of the said Act in respect of the share of any applicant under the said Sections otherwise than for a share corresponding with the character and extent of interest in the estate in respect of which such applicant is recorded as proprietor or manager under this Act.
