Indian Trusts Act, 1882
96. Saving of rights of bona fide purchasers
Nothing contained in this Chapter shall impair the rights of transferees in good faith for consideration, or create an obligation in evasion of any law for the time being in force.
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Indian Trusts Act, 1882 96. Saving of rights of bona fide purchasers Nothing contained in this Chapter shall impair the rights of transferees in good faith for consideration, or create an obligation in evasion of any law for the time being in force. |
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