Indian Trusts Act, 1882

[Act No. 2 of Year 1882]

Content
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Repeal of enactments
3	Interpretation clause- "trust"
Chapter II	The Creation Of Trusts
4	Lawful purpose
5	Trust of immovable property
6	Creation of trust
7	Who may create trusts
8	Subject matter of trust
9	Who may be beneficiary
10	Who may be trustee
Chapter III	The Duties And Liabilities Of Trustees
11	Trustee to execute trust
12	Trustee to inform himself of state of trust-property
13	Trustee to protect title to trust-property
14	Trustee not to set up title adverse to beneficiary
15	Care required from trustee
16	Conversion of perishable property
17	Trustee to be impartial
18	Trustee to prevent waste
19	Accounts and information
20	Investment of trust-money
20A	Power to purchase redeemable stock at a premium
21	Mortgage of land Pledged to government under Act 26 of 1871-Deposit in government savings bank
22	Sale by trustee directed to sell within specified time
23	Liability for breach of trust
24	No set-off allowed to trustee
25	Non-liability for predecessor's default
26	Non-liability for co-trustee's default
27	Several liability of co-trustees
28	Non-liability of trustee paying without notice of transfer by beneficiary
29	Liability of trustee where beneficiary's interest is forfeited to the government
30	Indemnity of trustees
Chapter IV	The Rights And Powers Of Trustees
31	Right to title deed
32	Right to reimbursement of expenses
33	Right to indemnity from gainer by breach of trust
34	Right to apply to court for opinion in management of trust-property
35	Right to settlement of accounts
36	General authority of trustee
37	Power to sell in lots and either by public auction or private contract
38	Power to sell under special conditions-Power to buy-in and re-sell
39	Power to convey
40	Power to vary investments
41	Power to apply property of minors, etc. for their maintenance, etc.
42	Power to give receipts
43	Power to compound, etc.
44	Power to several trustees of whom one disclaims or dies
45	Suspension of trustee's powers by decree
Chapter V	The Disabilities Of Trustees
46	Trustee cannot renounce after acceptance
47	Trustee cannot delegate
48	Co-trustees cannot act singly
49	Control of discretionary power
50	Trustee may not charge for services
51	Trustee may not use trust property for his own profit
52	Trustee for sale or his agent may not buy
53	Trustee may not buy beneficiary's interest without permission
54	Co-trustees may not lend to one of themselves
Chapter VI	The Rights And Liabilities Of The Beneficiary
55	Rights to rents and profits
56	Right to specific execution
57	Right to inspect and take copies of instrument of trust, accounts, etc.
58	Right to transfer beneficial interest
59	Right to sue for execution of trust
60	Right to proper trustees
61	Right to compel to any act of duty
62	Wrongful purchase by trustee
63	Following trust property-into the hands of third persons; into that into which it has been converted
64	Saving of rights of certain transferees
65	Acquisition by trustee of trust-property wrongfully converted
66	Right in case of blended property
67	Wrongful employment by partner-trustee of trust-property for partnership purposes
68	Liability of beneficiary joining in breach of trust
69	Rights and liabilities of beneficiary's transferee
Chapter VII	Vacating The Office Of Trustee
70	Office how vacated
71	Discharge of trustee
72	Petition to be discharged from trust
73	Appointment of new trustees on death, etc.
74	Appointment by court
75	Vesting of trust-property in new trustees
76	Survival of trust
Chapter VIII	The Extinction Of Trusts
77	Trust how extinguished
78	Revocation of trust
79	Revocation not to defeat what trustees have duly done
Chapter IX	Certain Obligations In The Nature Of Trusts
80	Where obligation in nature of trust is created
81	Where it does not appear that transferor intended to dispose of beneficial interest
82	Transfer to one for consideration paid by another
83	Trust incapable of execution or executed without exhausting trust-property
84	Transfer for illegal purpose
85	Bequest for illegal purpose
86	Transfer pursuant to rescindable contract
87	Debtor becoming creditor's representative
88	Advantage gained by fiduciary
89	Advantage gained by exercise of undue influence
90	Advantage gained by qualified owner
91	Property acquired with notice of existing contract
92	Purchase by person contracting to buy property to be held on trust
93	Advantage secretly gained by one of several compounding creditors
94	Constructive trusts in cases not expressly provided for
95	Obligor's duties, liabilities and disabilities
96	Saving of rights of bona fide purchasers
	The Schedule
	Footnotes

An Act to define and amend the law relating to private trusts and trustees

Whereas it is expedient to define and amend the law relating to private trusts and trustees; it is hereby enacted as follows:-