Section 135. TPA, Assignment of rights under policy of insurance against fire.


1Every assignee by endorsement or other writing, of a policy of insurance against fire, in whom the property in the subject insured shall be absolutely vested at the date of the assignment, shall have transferred and vested in him all rights of suit as if the contract contained in the policy has been made with himself.

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1. Subs. by Act 6 of 1944, sec. 3, for the original section.

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