LexSection 123 — Transfer how effected.
Transfer of Property Act, 1882
For the purpose of making a gift of immoveable property, the transfer must be effected by a registered instrument signed by or on behalf of the donor, and attested by at least two witnesses. For the purpose of making a gift of moveable property, the transfer may be effected either by a registered instrument signed as aforesaid or by delivery.Open in Lexace · Ask the AI about this section