- 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 persons, whether living or unborn or to himself, 1[or to himself] and one or more other such persons ; and "to transfer property" is to perform such act.[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.] [In section 5, words 'or to himself' inserted after the words 'or to himself' and paragraph added by Act VI of Samvat 1996.]
