LexSection 57 — Right to inspect and take copies of instrument of trust, accounts, etc.
The Indian Trust Act, 1882
The beneficiary has a right, as against the trustee and all persons claiming under him with notice of the trust, to inspect and take copies of the instrument of trust, the documents of title r elating solely to the trust-property, the accounts of the trust-property and the vouchers (if any) by which they are supported, and the cases submitted and opinions taken by the trustee for his guidance in the discharge of his duty.Open in Lexace · Ask the AI about this section