Section 17 — Further requisites to validity of gifts inter vivos.
The Oudh Estates Act, 1869
If any such transfer be made by gift, the gift shall not be valid unless, within six months after the execution of the instrument of gift, the gift be followed by delivery by the donor, or his representative in interest, of possession of the property comprised therein, nor unless the instrument shall have been registered within one month from the date of its execution.Open in Lexace · Ask the AI about this section
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