Section 29 — Liability of trustee where beneficiary’s interest is forfeited to the Government.

The Indian Trust Act, 1882
When the beneficiary's interest is forfeited or awarded by legal adjudication 1 [to the Government], the trustee is bound to hold the trust-property to the extent of such interest for the benefit of such person in such manner as 2 the State Government may direct in this behalf.

Official Hindi (PDF) ↗

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