Section 137 in The Transfer Of Property Act, 1882

137. Saving of negotiable instruments, etc.- Nothing in the foregoing sections of this Chapter applies to stocks, shares or debentures, or to instruments which are for the time being, by law or custom, negotiable, or to any mercantile document of title to goods. Explanation.-- The expression" mercantile document of title to goods" includes a bill of lading, dock- warrant, warehousekeeper' s certificate, railway receipt, warrant or order for the delivery of goods, and any other document used in the ordinary course of business as proof of the possession or control of goods, or authorizing or purporting to authorize, either by endorsement or by delivery, the possessor of the document to transfer or receive goods thereby represented.

SCHEDULE I

(a) STATUTES THE SCHEDULE

(a) STATUTES

999999. Year and chapter Subject Extent of repeal 27 Hen. VIII, c. 10. Uses.... The whole.

13. Eliz., c. 5.. Fraudulent conveyances. The whole.

27. Eliz., c. 4.. Fraudulent conveyances. The whole.

4. Wm. and Mary, c. 16 Clandestine mortgages. The whole. (b) ACTS OF THE GOVERNOR GENERAL IN COUNCIL Number and year Subject Extent of repeal IX of 1842 ... Lease and release.. The whole. XXXI of 1854 .. Modes of conveying land Section 17. XI of 1855 ... Mesne profits and improve- Section 1; in the ments. title, the words" to mesne profits and", and in the preamble" to limit the liability for mesne profits and". XXVII of 1866 .. Indian Trustee Act.. Section 31. IV of 1872 ... Punjab Laws Act.. So far as it relates to Bengal Regulations I of 1798 and XVII of 1806. XX of 1875 ... Central Provinces Laws So far as it Act. relates to Bengal Regulations I of 1798 and XVII of 1806. XVIII of 1876 .. Oudh Laws Act.. So far as it relates to bengal Regulation XVII of 1806. I of 1877 ... Specific Relief... In sections 35 and 36, the words" in writing". (c) REGULATIONS Bengal Regulation Conditional sales.. The whole Regula- I of 1798. tion. Bengal Regulation Redemption... The whole Regula- XVII of 1806. tion. Bombay Regulation V Acknowledgment of debts: Section 15. of 1827. Interest; Mortgagees in possession.