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Union of India - Section
Section 96 in The Indian Trusts Act, 1882
96. Saving of rights of bona fide purchasers.
- Nothing contained in this Chapter shall impair the rights of transferees in good faith for consideration, or create an obligation in evasion of any law for the time being in force.The Schedule(See section 2)Statute| Year and Chapter | Short Title | Extent of Repeal |
| 29 Car. II, c. 3 | The Statute of[Frauds] [Repealed in its application to India. ] | Sections 7, 8, 9, 10 and 11 |
| ACTS OF THE GOVERNOR-GENERAL IN COUNCIL | ||
| Number and Year | Short Title | Extent of Repeal |
| XXVIII of 1866 | [The Trustees and Mortgagees Powers Act, 1866] [Repealed] | Sections 2, 3, 4, 5, 32, 33, 34, 35, 36 and 37. |
| In section[***] [The figure " 39" , and by implication the word "and" repealed by Act 12 of 1891, Section 2 and Sch.I.]43, the word "trustee" wherever it occurs; and in section 43 the words "management or" and the "the trust-property or'. | ||
| I of 1877 | [The Specific Relief Act, 1877] [Now see the Specific Relief Act, 963 (47 of 1963).] | In section 12 the first illustration |