Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 19] [Entire Act] Union of India - Subsection Section 19(c) in The Specific Relief Act, 1963 (c)any person claiming under a title which, though prior to the contract and known to the plaintiff, might have been displaced by the defendant;
