LexSection 18 — Transfer in perpetuity for benefit of public.
Transfer of Property Act, 1882
1 [18. Transfer in perpetuity for benefit of public. -- The restrictions in sections 14, 16 and 17 shall not apply in the case of a transfer of property for the benefit of the public in the advancement of religion, knowledge, commerce, health, safety, or any other object beneficial to mankind.]Open in Lexace · Ask the AI about this section