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Citedby 375 docs - [View All]
Chellammal vs Nallammal on 3 March, 1971
Rajendra Singh And Anr. vs Bahadur Singh on 2 February, 1984
V. Tulasamma & Ors vs V. Sesha Reddi (Dead) By L. Rs on 17 March, 1977
S.A. Henry vs J.V.K. Rao on 19 March, 1971
Subhash Mehta vs S.P. Chaudhry on 27 October, 1980

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Central Government Act
Section 14 in The Transfer Of Property Act, 1882
14. Rule against perpetuity.- No transfer of property can operate to create an interest which is to take effect after the life- time of one or more persons living at the date of such transfer, and the minority of some person who shall be in existence at the expiration of that period, and to whom, if he attains full age, the interest created is to belong.
1. Subs. by Act 20 of 1929, s. 8, for the original paragraph.