- Nothing in section 63 entitles the beneficiary to any right in respect of property in the hands of(a)a transferee in good faith for consideration without having notice of the trust, either when the purchase-money was paid, or when the conveyance was executed, or(b)a transferee for consideration from such a transferee.a judgment-creditor of the trustee attaching and purchasing trust-property is not a transferee for consideration within the meaning of this section.Nothing in section 63 applies to money, currency notes and negotiable instruments in the hands of a bona fide holder to whom they have passed in circulation, or shall be deemed to affect the Indian Contract Act, 1872 (9 of 1872), section 108, or the liability of a person to whom a debt or charge is transferred.
