Deed of Mortgage

In India, section 55 of the Transfer of Property Act,1882 explains for the relevant convenants and under section sub section 2 of section 55 of the Transfer of Property Act,1882, the benefit of the covenants run with the land and can be enforced by the transferees for time to time except the covenant as to indemnity. Before going to discuss with the deed of mortgage, it is apt to see how a conveyance begins with. A conveyance starts with the names of the parties and it ends with the execution and attestation clauses.

Understanding of Right to Abortion Under Indian Constitution

Abortion is one of the subjects that have been discussed extensively in both national and international level. It has become a controversial issue all over the world. Everybody is in dilemma whether a mother has a right to terminate her pregnancy at any time she wishes or an unborn child has a right to life.