Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Jammu-Kashmir - Subsection Section 10(a) in The Specific Relief Act, 1977 (1920 A.D.) (a)A bequeaths land to B for his life, with remainder to C. A. dies. B enters on the land, but C, without B's consent, obtains possession of the title deeds. B may recover them from C.
