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[Cites 0, Cited by 5] [Section 92(1)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1)(c) in The Code of Civil Procedure, 1908

(c)vesting any property in a trustee;
(cc)[ directing a trustee who has been removed or a person who has ceased to be a trustee, to deliver possession of any trust property in his possession to the person entitled to the possession of such property;] [Inserted by Act 66 of 1956, Section 9.]