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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(h) in The Specific Relief Act, 1977 (1920 A.D.)

(h)A buys land from B, having notice that C is in occupation of the land. A omits to make any inquiry as to nature of C's interest therein. A is a trustee, within the meaning of this Act, for C, to the extent of that interest.