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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(d) in The Specific Relief Act, 1977 (1920 A.D.)

(d)A alienates to B property in which A has merely a life interest. The alienation is invalid as against C, who is entitled as reversioner. The Court may in a suit by C against A and B declare that C is so entitled.