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 0] [Section 56] [Entire Act] State of Jammu-Kashmir - Subsection Section 56(i) in The Specific Relief Act, 1977 (1920 A.D.) (i)when equally efficacious relief can certainly be obtained by any other usual mode of proceeding except in case of breach of trust;
