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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(q) in The Specific Relief Act, 1977 (1920 A.D.)

(q)A, in an administration suit to which a creditor, B, is not a party, obtains a decree for the administration of C's assets. B proceeds against C's estate for his debt. A may sue for an injunction to restrain B.