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

State of Jammu-Kashmir - Subsection

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

(e)The widow of a sonless Hindu alienates part of which the property she is in possession as such. The person presumptively entitled to possess the property if he survive he may, in a suit against the alienee, obtain a declaration that alienation was made without legal necessity and was therefore void beyond the widow's lifetime.