Contents |
Chapter 1 |
Introductory |
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Reasons for taking up |
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Change in modes of transfer |
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Bentham's view |
Chapter 2 |
History |
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Policy of codification |
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Equity |
Chapter 3 |
Sources and Scheme of Provisions |
|
Introductory |
|
Differentia |
Chapter 4 |
Preliminary Matters: Scope and Application |
|
Section 1 |
Chapter 5 |
Scope and Application and Rule of Damdupat |
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Section 2 and Proposed Section 2A |
|
Section 2(a) |
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Gist of section 3, Act of 1895 |
Chapter 6 |
Definition of Immovable Property |
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Section 3 |
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Introductory |
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Growing crops |
Chapter 7 |
Definitions Pertaining to Instruments |
|
Definitions Pertaining to Instruments |
Chapter 8 |
Definition of "Actionable Claim" |
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Analysis |
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Position under the Contract Act |
Chapter 9 |
Definition of Notice |
|
Introductory |
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First Explanation |
Chapter 10 |
Relationship with Contracts Act and Registration Act |
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Section 4 |
Chapter 11 |
Definition of Transfer of Property |
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Section 5 |
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Introductory |
|
Property |
Chapter 12 |
Property Which Cannot be Transferred |
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Section 6 |
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Section 6-Introductory |
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Section 6(b) |
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Object |
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Legislative formulation |
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Section 6(f) |
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Recommendation |
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Dominant object of legislation to be concerned |
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Other limitation-Calcutta case |
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Section 6(h)(3)-Disqualified transferees |
Chapter 13 |
Persons Competent to Transfer |
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Persons competent to transfer |
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Allahabad case |
Chapter 14 |
Acquisition of Property of Homicide |
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Section 7A (Proposed) |
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Effect of death on transfer |
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View of Ames |
Chapter 15 |
Operation or Transfer |
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Section 8 |
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Introductory |
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Need for change |
Chapter 16 |
Oral Transfers |
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Section 9 |
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Oral Transfer |
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Transfer at the time of marriage |
Chapter 17 |
Conditions Restraining Alienation |
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Section 10 |
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Introductory |
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English case |
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Effect of void condition |
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Need for amendment |
Chapter 18 |
Restraint on Enjoyment |
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Section 11 |
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Introductory |
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Importance of covenants |
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Statement of Objects and Reasons |
Chapter 19 |
Condition Making Interest Determinable on Insolvency or Attempted Alienation |
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Section 12 |
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Section 12, first paragraph |
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Later Calcutta case |
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Injunction |
Chapter 20 |
Transfers to Unborn Persons |
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Section 13 |
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Transfers to Unborn Persons |
Chapter 21 |
Restrictions as to Interests for Unborn Persons |
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Kind of interest created in favour of unborn person |
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Difference with section 113, Succession Act |
Chapter 22 |
The Rule Against Perpetuities |
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Section 14 |
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Introductory |
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Inalienability |
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Comparison |
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Section 2 |
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Section 5 |
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Need for reform in India |
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Precedents |
Chapter 23 |
Transfer to A Class |
|
Section 15 |
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Transfer to A Class |
Chapter 24 |
Dependent Transfers |
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Section 16 |
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Dependent transfers |
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Section restricted to dependent transfer |
Chapter 25 |
Direction for Accumulation |
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Section 17 |
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Gist of section 17 |
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Comparison with the English law |
Chapter 26 |
Transfers for Benefit of Public |
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Section 18 |
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Gist |
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Modern decisions |
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Poverty and public benefit |
Chapter 27 |
Vested Interest |
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Section 19 and 20 |
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Vested interest |
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Need and significance |
Chapter 28 |
Contingent Interests |
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Section 21 to 27 |
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Introductory |
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Validity of contingent interest without supporting interest |
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Section 23 |
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Verbal change needed |
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Intention |
Chapter 29 |
Conditions Subsequent |
|
Sections 28-30 |
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Conditions Subsequent |
Chapter 30 |
Conditions of Defeasance |
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Sections 31-32 |
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Introduction |
|
Case law |
Chapter 31 |
Time for Performance |
|
Sections 33-34 |
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Time for Performance |
Chapter 32 |
Election |
|
Section 35 |
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Introductory |
|
Choice |
Chapter 33 |
Apportionment |
|
Sections 36-37 |
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Introductory |
|
Analysis |
Chapter 34 |
Transfer by Limited Owners |
|
Section 38 |
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Transfer by Limited Owners |
Chapter 35 |
Maintenance and Other Rights to Receive Money out of Profits |
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Section 39 |
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Maintenance and Other Rights to Receive Money out of Profits |
Chapter 36 |
Restrictive Covenants and Obligations Annexed to Ownership of Land |
|
Section 40 |
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Introductory |
|
Other provisions |
Chapter 37 |
Transfer by Ostensible Owner |
|
Section 41 |
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Transfer by Ostensible Owner |
Chapter 38 |
Transfer After Revocable Transfer |
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Section 42 |
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Transfer After Revocable Transfer |
Chapter 39 |
Transfer by Unauthorised Person-subsequently Acquired Interest |
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Section 43 |
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Introductory |
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Evidence Act |
Chapter 40 |
Transfers By Co-Owners |
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Section 44 |
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Introductory |
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Evolution of Hindu law |
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Undivided family |
Chapter 41 |
Transfers to More Than One Person |
|
Section 45 |
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Introductory |
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Quantum of interest-"Gifts" |
|
Section 82, Trusts Act |
Chapter 42 |
Transfers By Persons Having Distinct Interests |
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Section 46-47 |
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Transfers By Persons Having Distinct Interests |
Chapter 43 |
Priority of Rights Created by Transfer |
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Section 48 |
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Introductory |
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Time of taking effect |
Chapter 44 |
Transferee's Right Under Policy |
|
Section 49 |
|
Introductory |
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Fire before completion |
Chapter 45 |
Rent bona fide Paid to Holder Under Defective Title |
|
Section 50 |
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Introductory |
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Good faith-Proper construction of the expression |
Chapter 46 |
Improvements Made in Good Faith |
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Section 51 |
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Introduction |
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Compensation-whose option |
Chapter 47 |
Transfer Pending Litigation |
|
Section 52 |
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Introductory |
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Notice of suit-Registration of |
Chapter 48 |
Fraudulent Transfers |
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Section 53 |
|
Introduction |
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Good faith |
Chapter 49 |
Part Performance as A Defence |
|
Introductory |
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Position in England |
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Salmond's analysis |
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Defendant |
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Reasons given by the Supreme Court |
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Sale of Immovable Property: The Concept |
|
Introductory |
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Intangible thing |
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Third view |
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Symbolical delivery |
Chapter 51 |
Rights and Liabilities Of Seller and Purchaser |
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Section 55 |
|
Introductory |
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Actual knowledge |
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Fraud |
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Common law |
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Section 55(3)-Importance |
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Origin in Roman law |
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Delivery the crucial date |
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Section 55(5)(c) |
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Expression "improperly declined to accept delivery" |
Chapter 52 |
Marshalling Between Mortgage and Purchaser |
|
Section 56 |
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Marshalling Between Mortgage and Purchaser |
Chapter 53 |
Discharge of Incumbrances on Sale |
|
Section 57 |
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Discharge of Incumbrances on Sale |
Chapter 54 |
Mortgages of Immovable Property |
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Section 58 |
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Introductory |
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Classes |
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Debt |
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Agreement to mortgage |
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Section 58(c) proviso |
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Rents and profits |
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Genesis |
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Case law as to local extent |
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Territorial aspect |
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Remedies |
Chapter 55 |
Mode of Creating Mortgages |
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Section 59 |
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Section 59. |
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Party as attesting witness |
Chapter 56 |
Persons Deriving Title from Mortgagors and Mortgagees |
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Persons Deriving Title from Mortgagors and Mortgagees |
Chapter 57 |
Redemption |
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Section 60 |
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Introductory |
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Subsequent agreements |
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Mortgagor who has assigned his interest |
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Reasonable notice |
Chapter 58 |
Re-Transfer on Redemption |
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Sections 60A and 60B |
Chapter 59 |
Redemption-two or More Mortgages |
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Section 61 |
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Redemption-two or More Mortgages |
Chapter 60 |
Right to Recover Possession |
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Section 62 |
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Right to Recover Possession |
Chapter 61 |
Accessions to Mortgaged Property |
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Section 63 |
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Accessions to Mortgaged Property |
Chapter 62 |
Improvements |
|
Improvements |
Chapter 63 |
Renewal of Lease Under Mortgage |
|
Section 64 |
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Renewal of Lease Under Mortgage |
Chapter 64 |
Contracts by the Mortgagor |
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Section 65 |
|
Contracts by the Mortgagor |
Chapter 65 |
Mortgagor's Enjoyment of Property |
|
Sections 65A and 66 |
Chapter 66 |
Right to Foreclosure on Sale |
|
Section 67 |
|
Right to Foreclosure on Sale |
Chapter 67 |
Mortgagee's Duty to Bring One Suit |
|
Section 67A |
Chapter 68 |
Personal Liability |
|
Section 68 |
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Introductory |
|
Section 68(1)(c) |
Chapter 69 |
Power of Sale without Intervention of Court |
|
Section 69 |
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Introductory |
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Recommendation |
Chapter 70 |
Accessions |
|
Section 70 |
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Introductory |
|
Accession by mortgagor's representatives |
Chapter 71 |
Renewal of Mortgaged Lease |
|
Section 71 |
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Renewal of Mortgaged Lease |
Chapter 72 |
Right to Reimbursement for Necessary Expenses |
|
Section 72 |
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Introductory |
|
Personal liability |
Chapter 73 |
Right to Proceeds of Revenue Sale or Acquisition |
|
Section 73 and New Section 74 |
Chapter 74 |
Liabilities of Mortgagee In Possession |
|
Section 76 |
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Section 76-Introductory |
|
Section 76(d) |
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Recommendation as to last paragraph |
Chapter 75 |
Receipts Taken In Lieu of Interest |
|
Section 77 |
|
Receipts Taken In Lieu of Interest |
Chapter 76 |
Priority of Mortgage |
|
Section 78 |
|
Priority of Mortgage |
Chapter 77 |
Mortgage to Secure Uncertain Amount When Maximum is Expressed |
|
Section 79 |
|
Mortgage to Secure Uncertain Amount When Maximum is Expressed |
Chapter 78 |
Marshalling of Securities |
|
Section 81 |
|
Marshalling of Securities |
Chapter 79 |
Contribution |
|
Section 82 |
|
Contribution |
Chapter 80 |
Deposit in Court |
|
Sections 83-84 |
Chapter 81 |
Persons who May Sue for Redemption |
|
Section 91 |
|
Persons who May Sue for Redemption |
Chapter 82 |
Subrogation |
|
Section 92 |
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Introductory |
|
Distinction between first and third paragraphs |
Chapter 83 |
Prior and Subsequent Mortgages |
|
Sections 93 To 95 |
Chapter 84 |
Mortgage by Deposit of Title Deeds |
|
Section 96 |
Chapter 85 |
Anomalous Mortgages |
|
Section 98 |
Chapter 86 |
Charge |
|
Section 100 |
|
Introductor |
|
Second view |
Chapter 87 |
Merger |
|
Section 101 |
Chapter 88 |
Provisions as to Service of Notice and Tender |
|
Sections 102-103 |
Chapter 89 |
Rules |
|
Section 104 |
Chapter 90 |
Definition of Lease |
|
Section 105 |
|
Introductory |
|
Tenancy at will |
Chapter 91 |
Leases for Indefinite Duration |
|
Section 106 |
|
Introductory |
|
Common feature |
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Indian calendar |
|
Other defects not saved |
Chapter 92 |
Formalities for Lease |
|
Section 107 |
Chapter 93 |
Rights and Liabilities |
|
Section 108 and Proposed Section 108A |
|
Introductory |
|
Clause (d) |
|
No change |
Chapter 94 |
Transfer of Lessor's Interest |
|
Section 109 |
Chapter 95 |
Commencement of Leases |
|
Section 110 |
Chapter 96 |
Determination of Lease |
|
Section 111 |
|
Determination of lease |
|
Section 111 (g) |
Chapter 97 |
Waiver of Forfeiture |
|
Section 112 |
|
Waiver of Forfeiture |
Chapter 98 |
Waiver of Notice |
|
Section 113 |
Chapter 99 |
Compensation for Harassment of Lessee |
|
Section 113A (New) |
Chapter 100 |
Forfeiture for Non Payment of Rent |
|
Forfeiture for Non Payment of Rent |
Chapter 101 |
Forfeiture for Breach of Other Covenants |
|
Section 114A |
|
Introductory |
|
Immoral purposes |
Chapter 102 |
Effect of Surrender and Forfeiture |
|
Section 115 Reads |
|
Effect of Surrender and Forfeiture |
Chapter 103 |
Holding Over |
|
Section 116 |
|
Introductory |
|
Obscurity as to period of notice |
Chapter 104 |
Agricultural Leases |
|
Section 117 |
|
Agricultural Leases |
Chapter 105 |
Exchange |
|
Sections 118 to 121 |
|
Section 118 |
|
Test of substantial part |
Chapter 106 |
Gifts: General Observations |
|
Section 122 |
|
Introductory |
|
Theory of Hindu law as to dedication |
Chapter 107 |
Form, Validity and Effect of Gifts |
|
Sections 123 to 128 |
|
Section 123 |
|
Registration Act, section 49 |
Chapter 108 |
Donatio Mortis Causa and Muslim Law |
|
Section 129 |
|
Donatio Mortis Causa and Muslim Law |
Chapter 109 |
Actionable Claims |
|
Sections 130-137 |
|
Section 130 |
|
Recommendation as to part of debt |
|
Position in England |
|
Conflict with section 130-Recommendation |
|
Hardship |
|
Position in India as to transfer of shares |
Chapter 110 |
Conclusion |
|
Introduction |
|
Public opinion |
|
Simplification of the law |
|
Note of Dissent |