Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69A] [Entire Act] Union of India - Subsection Section 69A(5) in The Transfer Of Property Act, 1882 (5)A person paying money to the receiver shall not be concerned to inquire if the appointment of the receiver was valid or not.
