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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(b) in The Specific Relief Act, 1977 (1920 A.D.)

(b)A conveys land to B, who bequeaths it to C and dies. Thereupon D gets possession of the land and produces a forged instrument stating that conveyance was made to B in trust for him. C may obtain the cancellation of the forged instrument.