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Citedby 259 docs - [View All]
Allanur Rasulla vs Balchand Ramji on 27 October, 1961
Shah Ambalal Chhotalal And Ors. vs Shah Babaldas Dayabhai And Ors. on 12 April, 1962
Shivlal Mafatal And Ors. vs Mafatlal Ambaram on 22 December, 1971
Kantilal Ishwerlal Shah vs Dr. Mukundrai Keshavlal Parikh ... on 9 August, 1972
Faizubhai Mahmadbhai vs Balkrishna Naradlal Bhatt on 6 March, 1971

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Central Government Act
Section 12 in The Transfer Of Property Act, 1882
12. Condition making interest determinable on insolvency or attempted alienation.- Where property is transferred subject to a condition or limitation making any interest therein, reserved or given to or for the benefit of any person, to cease on his becoming insolvent or endeavouring to transfer or dispose of the same, such condition or limitation is void. Nothing in this section applies to a condition in a lease for the benefit of the lessor or those claiming under him.