Hindu Disposition of Property Act
Preamble
1. Short title and extent
2. Disposition for the benefit of persons not in existence
3. Limitations and conditions
4. Failure of prior disposition
5. Application of this Act to the Khoja community
Preamble
(15 OF 1916)
(
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 expedient to remove certain existing disabilities
in respect of the power of disposition of property by Hindus for the benefit to
persons not in existence at the date of such disposition.
It is hereby enacted as follows-
1. Short title and extent
(1) This Act may be called the Hindu Disposition of Property
Act, 1916.
(2) It extends to the whole of
2. Disposition for the benefit of persons 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 in existence at the date
of such disposition.
Comment: The Act is not retrospective in nature. Section 2 covers cases of disposition of property after the commencement of the Act. AIR 1937 All 197
3. Limitations and conditions
The limitations and provisions referred to in section 2 shall be
the following, namely -
(a) in respect of dispositions by
transfer inter vivos, those contained in (Chapter II)
of the Transfer of Property Act, 1882 (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 (33 of 1925).
4. Failure of prior disposition
(Rep. By the Transfer of Property (Amendment) (Supplementary) Act, 1929 (21 of 1929), sec. 12.
5. Application of this Act to the Khoja community
Where the (State Government) is of onion that the Khoja community in the (State) or any part thereof desire that the provisions of this Act should be extended to such community, it may be notification in the Official Gazette, declare that the provisions of this Act, with the substitutions of the word "Khojas" or "Khoja" as the case may be, for the word "Hindu" or "Hindu" wherever those words occur, shall apply to that community in such area as may be specified in the notification, and this Act shall thereupon have effect accordingly.