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Section 19(c) in The Indian Contract Act, 1872 [
"Section 19"
] [
"Complete Act"
]
Citedby 1 docs
Mudenur Nagappa vs Firm Of Bhagavanji Rasaji By Its ... on 13 March, 1936
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Central Government Act
(c) A fraudulently informs B that A' s estate is free from incumbrance. 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.