Section 29 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
29. Sale by person in possession under voidable contract.
- When the seller of goods has obtained possession thereof under a contract Voidable under section 19 or section 19-A of the Contract Act IX of 1977, but the contract has not been rescinded at the time of the sale, the buyer acquires a good title to the goods, provided he buys them in good faith and without notice of the seller's defect of title.
