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State of Jammu-Kashmir - Section

Section 122 in Transfer of Property Act, 1977

122. "Gift" defined.

- "Gift" is the transfer of certain existing moveable or immovable property made voluntarily and without consideration, by one person, called the donor, to another, called the donee, and accepted by or on behalf of the donee.Such acceptance must be made during the life-time of the donor Acceptance when to be made. and while he is still capable of giving.If the donee dies before acceptance, the gift is void.