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[Cites 0, Cited by 24] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Specific Relief Act, 1963

(b)“settlement” means an instrument other than a will or codicil as defined by the Indian Succession Act, 1925 (39 of 1925) whereby the destination or devolution of successive interests movable or immovable property is disposed of or is agreed to be disposed of;