LexSection 30 — Prior disposition not affected by invalidity of ulterior disposition.
Transfer of Property Act, 1882
If the ulterior disposition is not valid, the prior disposition is not affected by it. Illustrations A transfers a farm to B for her life, and, if she do not desert her husband to C. B is entitled to the farm during her life as if no condition had been inserted.Open in Lexace · Ask the AI about this section