bona fide purchaser

noun | bona fide pur·chas·er
  1. : a purchaser who purchases in good faith without notice of any defect in title and for a valuable consideration — called also bona fide purchaser for value

    Note: There are particular requirements for a bona fide purchaser of a security set out in Uniform Commercial Code section 8-302. Under this section a bona fide purchaser is one who buys a security in good faith and without notice of any adverse claims and who takes delivery of a certificated security either as a bearer security or as a registered security issued to him or her or endorsed to him or her or by a blank endorsement or to whom the transfer of an uncertificated security is registered on the books of the issuer, or as otherwise provided in section 8-313.