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Specific Relief Act, 1963 7. Recovery of specific movable property A person entitled to the possession of specific movable property may recover it in the manner provided by the Code of Civil Procedure, 1908. Explanation 1: A trustee may sue under this section for the possession of movable property to the beneficial interest in which the person for whom he is trustee is entitled. Explanation 2: A special or temporary right to the present possession of movable property is sufficient to support a suit under this section.    |
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