Section 19(d) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(d)B, having discovered a vein of ore on the estate of A, adopts means to conceal, and does conceal, the existence of the ore from A. Through A's ignorance B is enabled to buy the estate at an undervalue. The contract is voidable at the option of A.
