Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
l |
Short title |
2 |
Repeal of Acts-Saving of certain enactments, incidents, rights, liabilities, etc. |
3 |
Interpretation clause |
4 |
Enactments relating to contracts to be taken as part of Contract Act and supplemental to the Registration Act |
Chapter II |
Transfers Of
Property By Act Of Parties |
5 |
Transfer of property defined |
6 |
What may be transferred |
7 |
Persons competent to transfer |
8 |
Operation of transfer |
9 |
Oral transfer |
10 |
Condition restraining alienation |
11 |
Restriction repugnant to interest created |
12 |
Condition making interest determinable on insolvency or attempted alienation |
13 |
Transfer for benefit of unborn person |
14 |
Rule against perpetuity |
15 |
Transfer to a class, some of whom come under sections 13 and 14 |
16 |
Transfer to take effect on failure of prior interest |
17 |
Direction for accumulation |
18 |
Transfer in perpetuity for benefit of public |
19 |
Vested interest |
20 |
When unborn person acquires vested interest on transfer for his benefit |
21 |
Contingent interest |
22 |
Transfer to members of a class who attain a particular age |
23 |
Transfer contingent on happening of specified uncertain event |
24 |
Transfer to such of certain persons as survive at some period not specified |
25 |
Conditional transfer |
26 |
Fulfillment of condition precedent |
27 |
Conditional transfer to one person coupled with transfer to another on failure of prior disposition |
28 |
Ulterior transfer conditional on happening or not happening of specified event |
29 |
Fulfillment of condition subsequent |
30 |
Prior disposition not affected by invalidity of ulterior disposition |
31 |
Condition that transfer shall cease to have effect in case specified uncertain event happens or does not happen |
32 |
Such condition must not be invalid |
33 |
Transfer conditional on performance of act, no time being specified for performance |
34 |
Transfer conditional on performance of act, time being specified |
|
Election |
35 |
Election when necessary |
36 |
Apportionment of periodical payments on determination of interest of person entitled |
37 |
Apportionment of benefit of obligation on severance |
38 |
Transfer by person authorized only under certain circumstances to transfer |
39 |
Transfer where third person is entitled to maintenance |
40 |
Burden of obligation imposing restriction on use of land |
41 |
Transfer by ostensible owner |
42 |
Transfer by person having authority to revoke former transfer |
43 |
Transfer by unauthorized person who subsequently acquires interest in property transferred |
44 |
Transfer by one co-owner |
45 |
Joint transfer for consideration |
46 |
Transfer for consideration by persons having distinct interests |
47 |
Transfer by co-owners of share in common property |
48 |
Priority of rights created by transfer |
49 |
Transferee's right under policy |
50 |
Rent bona fide paid to holder under defective title |
51 |
Improvements made by bona fide holders under defective titles |
52 |
Transfer of property pending suit relating thereto |
53 |
Fraudulent transfer |
53A |
Part performance |
Chapter III |
Sales Of Immovable
Property |
54 |
Sale defined |
55 |
Rights and liabilities of buyer and seller |
56 |
Marshalling by subsequent purchaser |
|
Discharge Of
Encumbrances On Sale |
57 |
Provision by court for encumbrances and sale freed there from |
Chapter IV |
Mortgages Of
Immovable Property And Charges |
58 |
Mortgage, mortgagor mortgagee mortgage-money and not;mortgaged defined |
59 |
Mortgage when to be by assurance |
59A |
References to mortgagors and mortgagees to include persons deriving title from them |
|
Rights And
Liabilities Of Mortgagor |
60 |
Right of mortgagor to redeem |
60A |
Obligation to transfer to third party instead of re-transference to mortgagor |
60B |
Right to inspection and production of documents |
61 |
Right to redeem separately or simultaneously |
62 |
Right of usufructuary mortgagor to recover possession |
63 |
Accession to mortgaged property |
63A |
Improvements to mortgaged property |
64 |
Renewal of mortgaged lease |
65 |
Implied contracts by mortgagor |
65A |
Mortgagor's power to lease |
66 |
Waste by mortgagor in possession |
|
Rights And
Liabilities Of Mortgagee |
67 |
Right to foreclosure or sale |
67A |
Mortgagee when bound to bring one suit on several mortgages |
68 |
Right to sue for mortgage-money |
69 |
Power of sale when valid |
69A |
Appointment of receiver |
70 |
Accession to mortgaged property |
71 |
Renewal of mortgaged lease |
72 |
Rights of mortgagee, in possession |
73 |
Right to proceeds of revenue sale or compensation on acquisition |
74 |
Right of subsequent mortgagee to pay off prior mortgagee |
75 |
Rights of mesne mortgagee against prior and subsequent mortgagees |
76 |
Liabilities of mortgagee in possession |
77 |
Receipts in lieu of interest |
|
Priority |
78 |
Postponement of prior mortgagee |
79 |
Mortgage to secure uncertain amount when maximum is expressed |
80 |
Tacking abolished |
|
Marshalling And
Contribution |
81 |
Marshalling securities |
82 |
Contribution to mortgage-debt |
|
Deposit In Court |
83 |
Power to deposit in court money due on mortgage |
84 |
Cessation of interest |
|
Suits For
Foreclosure, Sale Or Redemption |
85 |
Parties to suits for foreclosure, sale and redemption |
86-90 |
[Repealed by the
Code of Civil Procedure, 1908 (5 of 1908).] |
91 |
Persons who may sue for redemption |
92 |
Subrogation |
93 |
Prohibition of tacking |
94 |
Rights of mesne mortgagee |
95 |
Right of redeeming co-mortgagor to expenses |
96 |
Mortgage by deposit of title-deeds |
97 |
Application of proceeds |
|
Anomalous Mortgages |
98 |
Rights and liabilities of parties to anomalous mortgage |
|
Attachment Of
Mortgaged Property |
99 |
Attachment of mortgaged property |
|
Charges |
100 |
Charges |
101 |
No merger in case of subsequent encumbrance |
|
Notice And Tender |
102 |
Service or tender on or to agent |
103 |
Notice, etc., to or by person incompetent to contract |
104 |
Power to make rules |
Chapter V |
Leases Of Immovable
Property |
105 |
Lease defined |
106 |
Duration of certain leases in absence of written contract or local usage |
107 |
Leases how made |
108 |
Rights and liabilities of lessor and lessee |
109 |
Rights of lessor's transferee |
110 |
Exclusion of day on which term commences |
111 |
Determination of lease |
112 |
Waiver of forfeiture |
113 |
Waiver of notice to quit |
114 |
Relief against forfeiture for non-payment of rent |
114A |
Relief against forfeiture in certain other cases |
115 |
Effect of surrender and forfeiture on under leases |
116 |
Effect of holding over |
117 |
Exemption of leases for agricultural purposes |
Chapter VI |
Exchanges |
118 |
"Exchange" defined |
119 |
Right of party deprived of thing received in exchange |
120 |
Rights and liabilities of parties |
121 |
Exchange of money |
Chapter VII |
Gifts |
122 |
"Gift" defined |
123 |
Transfer how effected |
124 |
Gift of existing and future property |
125 |
Gift to several of whom one does not accept |
126 |
When gift may be suspended or revoked |
127 |
Onerous gifts |
128 |
Universal donee |
129 |
Saving of donations mortis cause and Mohammedan Law |
Chapter VIII |
Transfers Of
Actionable Claims |
130 |
Transfer of actionable claim |
130A |
Transfer of policy of marine insurance |
131 |
Notice to be in writing, signed |
132 |
Liability of transferee of actionable claim |
Schedule |
Schedule |
133 |
Warranty of solvency of debtor |
134 |
Mortgaged debt |
135 |
Assignment of rights under policy of insurance against fire |
135A |
Assignment of rights under policy of marine insurance |
136 |
Incapacity of officers connected with courts of justice |
137 |
Saving of negotiable instruments, etc. |