Report No. 157
1.15. Scope and object of the Report.-
This Report deals with a short Question arising out of section 52 of the Transfer of Property Act, 1882, which is concerned with the transfer of immoveable property pendente lite. The subject has been taken up by the Law Commission of India suo mote, having regard to the magnitude and frequency of the difficulties that arise from the wide wording of the section as it stands at present. These difficulties will be presently dealt with (Chapter III, infra).
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