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ANDHRA PRADESH (ANDHRA AREA) HINDU TRANSFERS AND BEQUESTS ACT, 1914
ANDHRA PRADESH (ANDHRA AREA) HINDU TRANSFERS AND BEQUESTS ACT, 1914
1 of 1914
24th March, 1914
An Act to declare the rights of Hindus to make transfers and bequests in favour of unborn persons. Preamble:- Whereas it is expedient to declare the rights of persons governed by the Hindu law to make transfers and bequests in favour of unborn persons; It is hereby enacted as follows:
Section 1 Short title
This Act may be called [the Andhra Pradesh (Andhra Area) Hindu Transfers and Bequests Act, 1914].
Section 2 Application and extent
(1) This Act shall apply to all transfers inter vivos and wills made by persons governed by the Hindu law who are domiciled within the limits of the [Andhra area of the State of Andhra Pradesh.]
(2) In the case of transfers inter vivos or wills executed before the date of this Act the provisions of this Act shall apply to such of the dispositions thereby made as are intended to come into operation at a time which is subsequent to such date:
Provided that nothing contained in this section shall affect bona fide transferees for valuable consideration in whom the right to any property has vested prior to the date of the Act.
Explanation:- Hindus governed by the Marumakkatayam or the Aliyasantana law shall be deemed to be persons governed by the Hindu law for the purposes of this Act.
Section 3 Disposition for the benefit of person not in existence
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 born at the date of such disposition.
Section 4 Limitations and conditions
The limitations and provisions referred to in Section 3 shall be the following namely:
(a) in respect of dispositions by transfers inter vivos, those contained in Chapter II of the Transfer of Property Act 1882,) (Central Act 4 of 1882) and
(b) in respect of dispositions by will, those contained in Sections 113, 114, 115 and 116 of the Indian Succession Act, 1925. (Central Act 39 of 1825.)
