Subject to the provisions of section 127, where a gift consists of the donor’s whole property, the donee is personally liable for all the debts due by 1[and liabilities of] the donor at the time of the gift to the extent of the property comprised therein.
———————-
1. Ins. by Act 20 of 1929, sec. 60.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws Guest Court Correspondent
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!
