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[Cites 0, Cited by 10] [Entire Act]

Union of India - Section

Section 28 in The Indian Trusts Act, 1882

28. Non-liability of trustee paying without notice of transfer by beneficiary.

- When any beneficiarys interest becomes vested in another person, and the trustee, not having notice of the vesting, pays or delivers trust-property to the person who would have been entitled thereto in the absence of such vesting, the trustee is not liable for the property so paid or delivered.