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Indian Trusts Act, 1882 95. Obligor's duties, liabilities and disabilities The person holding property in accordance with any of the preceding sections of this chapter must, so far as may be, perform the same duties, and is subject, so far as may be, to the same liabilities and disabilities, as if he were a trustee of the property for the person for whose benefit he holds it: PROVIDED that, (a) where he rightfully cultivates the property or employs it in trade or business, he is entitled to reasonable remuneration for his trouble, skill and loss of time in such cultivation or employment; and (b) where he holds the property by virtue of a contract with the person for whose benefit he holds it, or with anyone through whom such person claims, he may, without the permission of the court, by or become lessee or mortgagee of the property or any part thereof.    |
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