Section 42(c) in The Specific Relief Act, 1977 (1920 A.D.)
(c)A covenants that, if he should at any time be entitled to property exceeding on lakh of rupees, he will settle it upon certain trusts. Before any such property accrues, or any person entitled under the trusts are ascertained, he institutes suit to obtain a declaration that the convenant is void for uncertainty. The Court may make the declaration.
