LexSection 14 — Rule against, perpetuity.
Transfer of Property Act, 1882
No transfer of property can operate to create an interest which is to take effect after the lifetime of one or more persons living at the date of such transfer, and the minority of some person who shall be in existence at the expiration of that period, and to whom, if he attains full age, the interest created is to belong.Open in Lexace · Ask the AI about this section