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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(c)A, fraudulently informs B that A's estate is free from encumbrance. B, thereupon buys the estate. The estate is subject to a mortgage. B may either avoid the contract or may insist on its being carried out and the mortgage-debt redeemed.