LexSection 33 — Transfer conditional on performance of act, no time being specified for performance.
Transfer of Property Act, 1882
Where, on a transfer of property, an interest therein is created subject to a condition that the person taking it shall perform a certain act, but no time is specified for the performance of the act, the condition is broken when he renders impossible, permanently or for an indefinite period, the performance of the act.Open in Lexace · Ask the AI about this section