Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 95 docs - [View All]
Suleman Isubji Dadabhai vs Naranbhai Dahyabhai Patel And ... on 27 July, 1979
Damodaram Pillai vs Dhanalakshmi Ammal Alias ... on 25 March, 1960
Commissioner Of Gift Tax vs P.D. Kumaresan (Cgt V.S. ... on 12 February, 1997
Gorachand Mukherjee vs Smt. Malabika Dutta on 3 October, 2001
Ramulu Ammal vs Ramachandra Reddy on 22 April, 2009

User Queries
[Complete Act]
Central Government Act
Section 122 in The Transfer Of Property Act, 1882
122. " Gift" defined.-" Gift" is the transfer of certain existing moveable or immoveable property made voluntarily and without consideration, by one person, called the donor, to another, called the donee, and accepted by or on behalf of the donee.
1. Subs. by Act 20 of 1929, s. 59, for the original section.
Acceptance when to be made.- Such acceptance must be made during the lifetime of the donor and while he is still capable of giving. If the donee dies before acceptance, the gift is void.