Report No. 57
3.6. Presumption rebuttable-Presumption of advancement.-
The presumption which arises on a purchase in the name of another is rebuttal by parol or other evidence that the purchaser intended to benefit the other. Further, in certain circumstances there is a presumption the other way, namely, that there is no resulting trust. This applies where the person in whom the property is vested is the lawful wife or child of the purchaser or was a person to whom he stood in loco parentis.
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