Citation Codes Equivalent Citations citation codes Judges Charles Arnold White, C Acts Sections 54 and 57 of the English Stamp Act, 1891, and suction 6 of the English Finance Act, 1898. Sections 87, 89 or 93 of the Transfer of Property Act, or by Section 28 of the Limitation Act, SECTION 93 TRANSFER OF PROPERTY ACT Section 18, Civil Procedure Code. Section 60 (Transfer of Property Act) Section 13 (explanation II) of the Civil Procedure Code, Article 170 of the 2nd schedule to the Limitation Act SECTION 13 CIVIL PROCEDURE CODE Sections 86, 88 or 92 of the Transfer of Property Act Sections 87 and 93 of the Transfer of Property Act, Sections 87 and 98 of the Transfer of Property Act, Sections 80 to 98 of this Transfer of Property Act Sections 92 and 93 of the Transfer of Property Act, Section 244, Clause (c) of the Civil Procedure Code Section 86 or 92 (of the Transfer of Property Act) Sections 86, 88 or 92 (Transfer of Property Act). SECTION 2 TRANSFER OF PROPERTY ACT Sections 87 and 93 (Transfer of Property Act) SECTION 60 TRANSFER OF PROPERTY ACT SECTION 92 TRANSFER OF PROPERTY ACT SECTION 98 TRANSFER OF PROPERTY ACT SECTION 57 TRANSFER OF PROPERTY ACT SECTION 67 TRANSFER OF PROPERTY ACT Cection 86 of the Transfer of Property Act provision of the Transfer of Property Act Section 6 of the English Finance Act, 1898) Section 13 of the Code of Civil Procedure. Sections 230 and 235, Civil Procedure Code. SCHEDULE 2 COURT FEES ACT SECTION 42 SPECIFIC RELIEF ACT TRANSFER OF PROPERTY ACT Section 244 (sic), Civil Procedure Code, Section 375 A, Civil Procedure Code) SECTION 6 TRANSFER OF PROPERTY ACT Section 244, Civil Procedure Code, SECTION 28 LIMITATION ACT SECTION 102 CIVIL PROCEDURE CODE (Section 373, Civil Procedure Code) CIVIL PROCEDURE CODE SECTION 149 CIVIL PROCEDURE CODE Section 647, Civil Procedure Code), (Section 206, Civil Procedure Code). Section 263, Civil Procedure Code); SECTION 43 CIVIL PROCEDURE CODE SECTION 12 CIVIL PROCEDURE CODE Section 93 is made. Section 92 Section 7, Sand 15 Madras Court [Section 2(d) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account