HINDU DISPOSITION OF
PROPERTY ACT, 1997
(Act No. XVI of Samvat 1997)
1
HINDU DISPOSITION OF PROPERTY ACT, 1997 587
THE HINDU DISPOSITION OF PROPERTY ACT, 1997 (1940 A.D.)
(Act No. XVI of Samvat 1997)
CONTENTS
Section
1. Short title and extent.
2. Disposition for the benefit of persons not in existence.
3. Limitations and conditions.
2
588 HINDU DISPOSITION OF PROPERTY ACT, 1997
3
HINDU DISPOSITION OF PROPERTY ACT, 1997 589
THE HINDU DISPOSITION OF PROPERTY ACT, 1997
(1940 A.D.)
(Act No. XVI of Samvat 1997)
[Received the assent of His Highness the Maharaja Bahadur on 7th December, 1940/23rd Maghar, 1997 and published in Govern- ment Gazette dated 4th Magh, 1997.]
An Act to remove certain existing disabilities in respect of the power of disposition of property by Hindus for the benefit of persons not in existence at the date of such disposition. Whereas it is expendient to remove certain existing disabilities in respect of the power of disposition of property by Hindus for the ben- efit of persons not in existence at the date of such disposition; it is hereby enacted as follows:--
1. Short title and extent.—(a) This Act may be called the Hindu Disposition of Property Act, 1997.
(b) It extends to the whole State of Jammu and Kashmir.
2. Disposition for the benefit of persons not in existene.— Subject to the limitations and provisions specified in this Act, no disposition of property by a Hindu, whether by transfer inter vivos or by will, shall be invalid by reason only that any person for whose benefit it may have been made was not in existence at the date of such disposition.
3. Limitations and conditions.—The limitations and provisions referred to in section 2 shall, in respect of dispositions by transfer Inter vivos, be those contained in Chapter II of the Jammu and Kashmir Transfer of Property Act.
-------
4