Section 10 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
10. Prohibition of Benami Transaction.
- No person shall enter into any benami transaction ;Provided that if an apartment is purchased by a person in the name of his wife or unmarried daughter it shall be presumed, unless the contrary is proved, that the said property had been purchased for the benefit of the wile or the unmarried daughter.
