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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)a beneficiary in such property as was, at the date of such decree or order, vested in or in, the possession of a trustee, executor or administrator or a receiver or manager appointed by a Court, who as such was a party to such decree or order, or