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[Cites 0, Cited by 15] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Transfer Of Property Act, 1882

(2)Every transfer of immoveable property made without consideration with intent to defraud a subsequent transferee shall be voidable at the option of such transferee.For the purposes of this sub-section, no transfer made without consideration shall be deemed to have been made with intent to defraud by reason only that a subsequent transfer for consideration was made.