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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(b) in The Specific Relief Act, 1977 (1920 A.D.)

(b)where the concurrence of other person is necessary to validate the title, and they are bound to convey at the vendor's or lessors request, the purchaser or lessee may compel him to procure such concurrence;