(q)"mortgage deed" includes every instrument whereby, for the purpose of securing money advanced, or to be advanced, by way of loan, or an existing or future debt, or the performance of an engagement, one per-son transfers, or creates to, or in favour of, another, a right over or in respect of specified property; "paper" includes vellum, parchment or any other material on which an instrument may be written; "power-of attorney" includes any instrument (not chargeable with a fee under the law relating to court fees for the time being in force) empowering a specified person to act for and in the name of the per-son executing it; "settlement" means any nontestamentary disposition in writing, of movable or immovable property made-(i)in consideration of marriage,(ii)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(iii)for any religious or charitable purpose; and includes an agreement in writing, to make such a disposition {and, where 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);
