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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(a) in The Specific Relief Act, 1977 (1920 A.D.)

(a)Z bequeaths land to A, "not doubting that he will pay there out an annuity of Rs. 1,000 to B for his life. A accepts the bequest. A is a trustee, within the meaning of this Act, for B to the extent of the annunity.