Transfer of Property Act, 1882
42. Transfer by person having authority to revoke former
transfer
Where a person transfers any immovable property, reserving power
to revoke the transfer, and subsequently transfers the property for
consideration to another transferee, such transfer operates in favor of such
transferee (subject to any condition attached to the exercise of the power) as
a revocation of the former transfer to the extent of the power.
Illustration
A lets a house to B, and reserves power to revoke the lease if,
in the opinion of a specified surveyor, B should make a use of it detrimental
to its value. Afterwards A, thinking that such a use has been made, lets the
house to C. This operates as a revocation of B's lease subject to the opinion
of the surveyor as to B's use of the house having been detrimental to its
value.