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Citedby 22 docs - [View All]
State Of Rajasthan And Ors vs Sajjanlal Panjawat & Ors on 14 December, 1973
Yasinmian Amirmian Faroqui And ... vs I.A. Shaikh And Ors. on 21 January, 1976
Beni Prasad Tandan And Ors. vs Jabalpur Improvement Trust And ... on 16 January, 1970
Pradeep R. Mafatlal And Ors. vs Unknown on 8 August, 2005
V.S. Dempo & Co. Pvt.Ltd vs Board Of Trustees on 29 March, 1994

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[Complete Act]
Central Government Act
Section 52 in The Indian Trusts Act, 1882
52. Trustee for sale or his agent may not buy.- No trustee whose duty it is to sell trust- property, and no agent employed by such trustee for the purpose of the sale, may, directly or indirectly, buy the same or any interest therein, on his own account or as agent for a third person.