Section 2(d) in The Transfer Of Property Act, 1882

Central Government Act

(d) save as provided by section 57 and Chapter IV of this Act, any transfer by operation of law or by, or in execution of, a decree or order of a Court of competent jurisdiction:

1. Subs. by the A. O. 1937 for the original para. 2 Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" said States". 3 Subs. by Act 3 of 1885, s. 1, for the original para. 4 The words" with the previous sanction of the G. G. in C." omitted by Act 38 of 1920, s. 2 and Sch. I. 5 Added by Act 3 of 1885, s. 2 (with retrospective effect). S. 54, paras. 2 and 3, and ss. 59, 107 and 123 extend to every cantonment- see s. 287 of the Cantonments Act, 1924 (2 of 1924 ). 6 Subs. by Act 20 of 1929, s. 2, for" 1877 ".

and nothing in the second chapter of this Act shall be deemed to affect any rule of 1[ Muhammadan 2[ law.