The Transfer of Property Act, 1882

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Section 118, “Exchange” defined. (sections)
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Section 122, “Gift” defined.Acceptance when to be made. (sections)
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Section 58, “Mortgage”, “mortgagor”, “mortgagee”, “mortgage -money”and “mortgage -deed”defined.Simple mortgage.Mortgage by conditional sale.Usufructuary mortgage.English mortgage.Mortgage by deposit of title-deeds.Anomalous mortgage. (sections)
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Section 54, “Sale” defined.Sale how made.Contract for sale. (sections)
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Section 5, “Transfer of property” defined (sections)
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Section 80, [Repealed.] (sections)
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Section 97, [Repealed.] (sections)
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Section 74, [Repealed.]. (sections)
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Section 75, [Repealed.]. (sections)
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Section 85, [Repealed.]. (sections)
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Section 86, [Repealed.]. (sections)
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Section 87, [Repealed.]. (sections)
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Section 88, [Repealed.]. (sections)
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Section 89, [Repealed.]. (sections)
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Section 90, [Repealed.]. (sections)
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Section 99, [Repealed.]. (sections)
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Section 130A, [Repealed.]. (sections)
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Section 135A, [Repealed.]. (sections)
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Section 70, Accession to mortgaged property. (sections)
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Section 63, Accession to mortgaged property.Accession acquired in virtue of transferred ownershiP (sections)
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