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Union of India - Section

Section 135 in The Transfer Of Property Act, 1882

135. Assignment of rights under policy of insurance against fire.—

Every assignee by endorsement or other writing, of a policy of insurance against fire, in whom the property in the subject insured shall be absolutely vested at the date of the assignment, shall have transferred and vested in him all rights of suit as if the contract contained in the policy has been made with himself.