Section 215(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A directs B to sell A's estate. B buys the estate for himself in the name of C. A, on discovering that B has bought the estate for himself, may repudiate the sale, if he can show that B has dishonestly concealed any material fact, or that the sale has been disadvantageous to him.
