LexSection 5 — “Transfer of property” defined.
Transfer of Property Act, 1882
1 In the following sections transfer of property means an act by .which a living person conveys property, in present or in future, to one or more other living persons, or to himself, 2 [or it himself] and one or more other living persons; and "to transfer property" is to perform such act. 3 [in this section "living person" includes a company or association or body of individuals, whether incorporated or not, but nothing herein contained shall affect any law for the time being in force relating to transfer of property to or by companies, associations or bodies of individuals.]Open in Lexace · Ask the AI about this section