Transfer of Property Act, 1882
THE SCHEDULE
(a) STATUES
|
Year and Chapter
|
Subject
|
Extent of repeal
|
|
27 Hen. VIII,c.10
|
Uses
|
The whole
|
|
13 Eliz., c.5
|
Fraudulent conveyances
|
The whole
|
|
27 Eliz.,c.4
|
Fraudulent conveyances
|
The whole
|
|
4 Wm. and Mary, c.16
|
Clandestine mortgages
|
The whole
|
(b) ACT OF THE GOVERNOR GENERAL IN COUNCIL
|
Number and Year
|
Subject
|
Extent of repeal
|
|
IX of 1842
|
Lease and re-lease
|
The whole
|
|
XXXI of 1854
|
Modes of conveying land
|
Section 17
|
|
XI of 1855
|
Mesne profits and improvements
|
Section 1; in the title, the words "to
mesne profits and ", and in the preamble " to limit the liability
for mesne profits and"
|
|
XXVII of 1866
|
Indian Trustee Act
|
Section 31
|
|
IV of 1872
|
Punjab Laws Act
|
So far as it relates to Bengal Regulations I
of 1798 and XVII of 1806
|
|
XX of 1875
|
Central Provinces Laws Act
|
So far as it relates to Bengal Regulations I
of 1798 and XVII of 1806
|
|
XVII of 1876
|
Oudh Laws Act
|
So far as it relates to Bengal Regulations
XVII of 1806
|
|
1 of 1877
|
Specific Relief
|
In ss. 35 and 36, the words "in
writing"
|
(c) REGULATIONS
|
Number and Year
|
Subject
|
Extent of repeal
|
|
Bengal Regulation I of 1798
|
Conditional Sales
|
The whole Regulation
|
|
Bengal Regulation XVII of 1806
|
Redemption
|
The whole Regulation
|
|
Bombay Regulation V of 1827
|
Acknowledgement of debts; interest;
mortgages in possession
|
Section 15
|
Illustrations
(i) A transfers to C a debt due to him by B, A being then
indebted to B. C sues B for the debt due by B to A. In such suit B is
entitled to set off the debt due by A to him; although C was unaware of it at
the date of such transfer.
(ii) A executed a bond in favor of B under circumstances
entitling the former to have it delivered up and cancelled. B assigns the bond
to C for value and without notice of such circumstances. C cannot enforce the
bond against A.
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