Indian Trusts Act, 1882

Section		Section Title
		Preamble
CHAPTER I PRELIMINARY
	1	Short title and commencement	View Judgements
	2	Repeal of enactments	View Judgements
	3	Interpretation-clause-"Trust"	View Judgements
CHAPTER II OF THE CREATION OF TRUSTS
	4	Lawful purpose	View Judgements
	5	Trust of immovable property	View Judgements
	6	Creation of trust	View Judgements
	7	Who may create trusts	View Judgements
	8	Subject of trust	View Judgements
	9	Who may be beneficiary	View Judgements
	10	Who may be trustee	View Judgements
CHAPTER III OF THE DUTIES AND LIABILITIES OF TRUSTEES
	11	Trustee to execute trust	View Judgements
	12	Trustee to inform himself of state of trust property	View Judgements
	13	Trustee to protect title to trust-property	View Judgements
	14	Trustee not to set up title adverse to beneficiary	View Judgements
	15	Care required from trustee	View Judgements
	16	Conversion of perishable property	View Judgements
	17	Trustee to be impartial	View Judgements
	18	Trustee to prevent waste	View Judgements
	19	Accounts and information	View Judgements
	20	Investment of trust money	View Judgements
	20A	Power to purchase redeemable stock at a premium	View Judgements
	21	Mortgage of land pledged to Government under Act 26 of 1871. Deposit in Government Savings Bank	View Judgements
	22	Sale by trustee directed to sell within specified time	View Judgements
	23	Liability for breach of trust	View Judgements
	24	No set-off allowed to trustee	View Judgements
	25	Non-liability for predecessor's default	View Judgements
	26	Non-liability for co-trustee's default	View Judgements
	27	Several liabilities of co-trustees	View Judgements
	28	Non-liability of trustee paying without notice of transfer by beneficiary	View Judgements
	29	Liability of trustee where beneficiary's interest is forfeited to the Government	View Judgements
	30	Indemnity of trustee	View Judgements
CHAPTER IV OF THE RIGHTS AND POWERS OF TRUSTEES
	31	Right to title-deed	View Judgements
	32	Right to re imbursement of expenses	View Judgements
	33	Right to indemnity from gainer by breach of trust	View Judgements
	34	Right to apply to Court for opinion in management of trust-property	View Judgements
	35	Right to settlement of accounts	View Judgements
	36	General authority of trustee	View Judgements
	37	Power to sell in lots, and either by public auction or private contract	View Judgements
	38	Power to sell under special conditions. Power to buy-in- and resell	View Judgements
	39	Power to convey	View Judgements
	40	Power to vary investments	View Judgements
	41	Power to apply property of minors, etc., for their maintenance, etc.	View Judgements
	42	Power to give receipts	View Judgements
	43	Power to compound, etc.	View Judgements
	44	Power to several trustees of whom one disclaims or dies	View Judgements
	45	Suspension of trustee's powers by decree	View Judgements
CHAPTER V OF THE DISABILITIES OF TRUSTEES
	46	Trustees cannot renounce after acceptance	View Judgements
	47	Trustee cannot delegate	View Judgements
	48	Co-trustees cannot act singly	View Judgements
	49	Control of discretionary power	View Judgements
	50	Trustee may not charge for services	View Judgements
	51	Trustee may not use trust-property for his own profit	View Judgements
	52	Trustee for sale or his agent may not buy	View Judgements
	53	Trustee may not buy beneficiary's interest without permission	View Judgements
	54	Co-trustees may not lend to one of themselves	View Judgements
CHAPTER VI OF THE RIGHTS AND LIABILITIES OF THE BENEFICIARY
	55	Right to rents and profits	View Judgements
	56	Right to specific execution	View Judgements
	57	Right to inspect and take copies of instrument of trust accounts, etc.	View Judgements
	58	Right to transfer beneficial interest	View Judgements
	59	Right to sue for execution of trust	View Judgements
	60	Right to proper trustees	View Judgements
	61	Right to compel to any act of duty	View Judgements
	62	Wrongful purchase by trustee	View Judgements
	63	Following trust-property-into the hands of third persons, into that into which it has been converted	View Judgements
	64	Saving of rights of certain transferees	View Judgements
	65	Acquisition by trustee of trust-property wrongfully converted	View Judgements
	66	Right in case of blended property	View Judgements
	67	Wrongful employment by partner-trustee of trust-property for partnership	View Judgements
	68	Liability of beneficiary joining in breach of trust	View Judgements
	69	Rights and liabilities of beneficiary's transferee	View Judgements
CHAPTER VII OF VACATING THE OFFICE OF TRUSTEE
	70	Office how vacated	View Judgements
	71	Discharge of trustee	View Judgements
	72	Petition to be discharged from trust	View Judgements
	73	Appointment of new trustees on death, etc.	View Judgements
	74	Appointment by Court	View Judgements
	75	Vesting of trust-property in new trustees	View Judgements
	76	Survival of trust	View Judgements
CHAPTER VIII OF THE EXTINCTION OF TRUSTS
	77	Trust how extinguished	View Judgements
	78	Revocation of trust	View Judgements
	79	Revocation not to defeat what trustees have duly done	View Judgements
CHAPTER IX OF CERTAIN OBLIGATIONS IN THE NATURE OF TRUSTS
	80	Where obligation in nature of trust is created	View Judgements
	81	Where it does not appear that transferor intended to dispose of beneficial interest	View Judgements
	82	Transfer to one for consideration paid by another	View Judgements
	83	Trust incapable of execution or executed without exhausting trust-property	View Judgements
	84	Transfer for illegal purpose	View Judgements
	85	Bequest for illegal purpose	View Judgements
	86	Transfer pursuant to rescindable contract	View Judgements
	87	Debtor becoming creditor's representative	View Judgements
	88	Advantage gained by fiduciary	View Judgements
	89	Advantage gained by exercise of undue influence	View Judgements
	90	Advantage gained by qualified owner	View Judgements
	91	Property acquired with notice of existing contract	View Judgements
	92	Purchase by person contracting to buy property to be held on trust	View Judgements
	93	Advantage secretly gained by one of several compounding creditors	View Judgements
	94	Constructive trusts in cases not expressly provided for	View Judgements
	95	Obligator's duties, liabilities and disabilities	View Judgements
	96	Saving of rights of bona fide purchasers	View Judgements
	SCHEDULE	STATUTE	View Judgements

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