S.H.K. NONGRUM Vs. BIMLENDU DASGUPTA

JUDGEMENT

(1.) (Oral) - This petition arises from an order dated 29.6.88 passed by the District Judge/Additional Deputy Commissioner, Shillong in Misc-Civil Appeal No. 9(/T) of 1987 dismissing the appeal from an order passed in T. S. No. 50 (T)/82.

(2.) In this petition have been called upon to answer the question whether "will" is included within the meaning of ''transfer" under the Meghalaya Transfer of Land (Regulation) Act, 1971, for short the "Act".

(3.) Sub - section (1) of section 3 of the Act provides :