LexSection 20 — When unborn person acquires vested interest on transfer for his benef it .
Transfer of Property Act, 1882
Where, on a transfer of property, an interest therein is created for the benefit of a person not then living, he acquires upon his birth, unless a contrary intention appear from the terms of the transfer, a vested interest, although he may not be entitled to the enjoyment thereof immediately on his birth.Open in Lexace · Ask the AI about this section