Section 39(c) in The Specific Relief Act, 1977 (1920 A.D.)
(c)A, representing that the tenants on his land were all at will, sells it to B, and conveys it to him by an instruments, dated the 1st January, 1877. Soon after that day, A fraudulently grants to C a lease of part of the land, dated the 1st October, 1876 and produces the lease to be registered under the Registration Act. B may obtain the cancellation of this lease.
