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.
