Central Government Act
Section 6(h) in The Transfer Of Property Act, 1882
(h) No transfer can be made (1) in so far as it is opposed to the nature of the interest affected thereby, or (2) 6[ for an unlawful object or consideration within the meaning of section 23 of the Indian Contract Act, 1872 (9 of 1872 ),] or (3) to a person legally disqualified to be transferee.