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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(d) in The Specific Relief Act, 1977 (1920 A.D.)

(d)A, out of natural love and affection, makes a settlement of certain property on his brothers and their issue, and afterwards enters into a contracts to sell the property to a stranger. A cannot enforce specific performance of this contract so as to override the settlement, and thus prejudice the interests of the persons claiming under it.