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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(a) in The Transfer Of Property Act, 1882

(a)A gives a field to B, reserving to himself, with B’s assent, the right to take back the field in case B and his descendants die before A. B dies without descendants in A’s lifetime. A may take back the field.