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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(n) in The Specific Relief Act, 1977 (1920 A.D.)

(n)A, B and C are members of an undivided Hindu family. A cuts timber growing on the family -property ; and threatens to destroy part of the family house and to sell some of the family-utensils. B and C may sue for an injunction to restrain him.