Transfer of Property Act, 1882
100. Charges
Where immovable property of one person is by act of parties or
operation of law made security for the payment of money to another, and the
transaction does not amount to a mortgage, the latter person is said to have a
charge on the property and all the provisions hereinbefore contained which
apply to a simple mortgage shall, so far as may be, apply to such charge.
Nothing in this section applies to the charge of a trustee on
the trust-property for expenses properly incurred in the execution of his
trust, and, save as otherwise expressly provided by any law for the time being
in force, no charge shall be enforced against any property in the hands of a
person to whom such property has been transferred for consideration and without
notice of the charge.