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Supreme Court: Condition Restraining Alienation of Property by Donee in Gift Deed is Void - (12 Feb 2020)

PROPERTY

Supreme Court has observed that a condition in the gift deed that the donee shall not alienate the subject property is a void condition as per Section 10 of the Transfer of Property Act, 1882.

Tags : SUPREME COURT   ALIENATION OF PROPERTY BY DONEE  

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