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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(a) in The Transfer Of Property Act, 1882

(a)A transfers Rs. 500 to B on condition that he shall execute a certain lease within three months after A’s death, and, if he should neglect to do so, to C. B dies in A’s life-time. The disposition in favour of C takes effect.