Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 31] [Entire Act] Union of India - Section Section 14 in The Indian Trusts Act, 1882 14. Trustee not to set up title adverse to beneficiary. - The trustee must not for himself or another set up or aid any title to the trust-property adverse to the interest of the beneficiary.
