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Union of India - Section

Section 51 in Indian Lunacy Act, 1912

51. Court may order performance of contract.

- Where a person, having contracted to sell or otherwise dispose of his estate or any part thereof, after-wards becomes lunatic, the Court may, if the contract is such as the Court thinks ought to be performed, direct the manager of the estate to execute such conveyances and to do such other acts in fulfillment of the contract as it shall think proper.