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 14] [Entire Act] Union of India - Section Section 31 in The Indian Trusts Act, 1882 31. Right to title-deed. A trustee is entitled to have in his possession the instrument of trust and all the documents of title (if any) relating solely to the trust-property.
