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 24] [Section 51] [Entire Act] Union of India - Subsection Section 51(3) in The Provincial Insolvency Act, 1920 (3)A person who in good faith purchases the property of a debtor under a sale in execution shall in all cases acquire a good title to it against the receiver.
