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Citedby 125 docs - [View All]
Naveen Kumar Misra, Advocate And ... vs Bhuvan Chand Pandey And Anr. on 22 March, 2007
M/S Mohan Meakin Breweries Ltd. vs State Of Up And Others on 15 March, 2002
Indian Registration Act, 1908
Registration Act, 1908
The Bihar State Board Of Religious ... vs The Patna Brick Manufacturing Co. ... on 21 May, 1980

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[Complete Act]
Central Government Act
Section 28 in The Transfer Of Property Act, 1882
28. Ulterior transfer conditional on happening or not happening of specified event.- On a transfer of property an interest therein may be created to accrue to any person with the condition superadded that in case a specified uncertain event shall happen such interest shall pass to another person, or that in case a specified uncertain event shall not happen such interest shall pass to another person. In each case the dispositions are subject to the rules contained in sections 10, 12, 21, 22, 23, 24, 25 and 27.