Report No. 61
2.31. Wider definitions.-
There are, no doubt, to be found authorities and statutes which have extended that meaning. Upjohn, J.1, for example, cited the following from T. Cypria Williams' Books, the Contract of sale of land.
"'Sale' in the strict and primary sense of the word, means an agreement for the conveyance of property for a price in money; but the word 'sale' may be used in law in the wider sense and so applied to the conveyance of land for a price consisting wholly or partly of money's worth other than the conveyance of some other land."
1. Bohashaw Brothers v. Mayer, (1958) 3 All ER 833 (835) (Upjohn, J.).
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