| PART VIII - Suits relating to trust and trust property |
| 92. |
To recover possession of immovable property conveyed or
bequeathed in trust and afterwards transferred by the trustee for a valuable
consideration. |
Twelve years |
When the transfer becomes known to the plaintiff. |
| 93. |
To recover possession of immovable property conveyed or
bequeathed in trust and afterwards transferred by the trustee for a valuable
consideration. |
Three years |
When the transfer becomes known to the plaintiff. |
| 94. |
To set aside a transfer to immovable property comprised in a
Hindu, Muslim or Buddhist religious or charitable endowment, made by a
manager thereof for a valuable consideration. |
Twelve years |
When the transfer becomes known to the plaintiff. |
| 95. |
To set aside a transfer of movable property comprised in a
Hindu, Muslim or Buddhist religious or charitable endowment, made by a
manager thereof for a valuable consideration. |
Three years |
When the transfer, becomes known to the plaintiff. |
Back