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Indian Trusts Act, 1882

71. Discharge of trustee

The trustee may be discharged from his office only as follows:-

(a) by the extinction of the trust;

(b) by the completion of his duties under the trust;

(c) by such means as may be prescribed by the instrument of trust;

(d) by appointment under this Act of a new trustee in his place;

(e) by consent of himself and the beneficiary, or, where there are more beneficiaries than one, all the beneficiaries being competent to contract; or

(f) by the court to which a petition for his discharge is presented under this Act.



Indian Trusts Act, 1882 Back




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