Section 32 in The United Provinces Estates Act, 1920
32. Dealings with settled estate to prejudice of successors prohibited.
- Except as otherwise provided by this Act no person entitled to a settled estate shall have power to transfer, nor shall any Court cause to be sold in execution of a decree, such estate or any part thereof or any interest therein for any greater or larger interest or time than during his life, nor shall a settled estate or any part thereof, or the profits thereof be held by any Court to be or have vested in such person for any larger or greater interest or time than for his life.
