LexSection 55 — Rights to rents and profits.
The Indian Trust Act, 1882
The beneficiary has, subject to the provisions of the instrument of trust, a right to the rents and profits of the trust-property.Open in Lexace · Ask the AI about this section
The beneficiary has, subject to the provisions of the instrument of trust, a right to the rents and profits of the trust-property.Open in Lexace · Ask the AI about this section