LexSection 48 — Priority of rights created by transfer.
Transfer of Property Act, 1882
Where a person purports to create by transfer at different times rights in or over the same immoveable property, and such rights cannot all exist or be exercised to their full extent together, each later created right shall, in the absence of a special contract or reservation binding the earlier transferees, be subject to the rights previously created.Open in Lexace · Ask the AI about this section