(24)"Settlement". - "Settlement" means any non-testamentary disposition in writing of movable or immovable property made -(a)in consideration of marriage;(b)for the purpose of distributing property of the settler among his family or those for whom he desires to provide, or for the purpose of providing for some person dependent on him, or(c)for any religious or charitable purpose;and includes an agreement in writing to make such a disposition and whereby any such disposition has not been made in writing, any instrument recording, whether by way of declaration of trust or otherwise the terms of any such disposition; [-] [The word 'and' was omitted by the Adaptation of Laws Order, 1950, First Schedule.]
