LexSection 136 — Incapacity of officers connected with Courts of Justice.
Transfer of Property Act, 1882
1 [136. Incapacity of officers connected with Courts of Justice. -- No Judge, legal practitioner, or officer connected with any Court of Justice shall buy or traffic in, or stipulate for, or agree to receive, any share of, or interest in, any actionable claim, and no Court of Justice shall enforce, at his instance, or at the instance of any person claiming by or through him, any actionable claim so dealt with by him as aforesaid.]Open in Lexace · Ask the AI about this section