The Specific Relief Act, 1963

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Section 43, [Repealed.]

Section 44, [Repealed.].

Section 29, Alternative prayer for rescission in suit for specific performance

Section 25, Application of preceding sections to certain awards and testamentary directions to executesettlements

Section 24, Bar of suit for compensation for breach after dismissal of suit for specific performance

Section 11, Cases in which specific performance of contracts connected with trusts enforceable

Section 17, Contract to sell or let property by one who has no title, not specifically enforceable

Section 14, Contracts not specifically enforceable

Section 30, Court may require parties rescinding to do equity

Section 40, Damages in lieu of, or in addition to, injunction

Section 9, Defences respecting suits for relief based on contract

Section 2, Definitions.

Section 34, Discretion of court as to declaration of status or right

Section 35, Effect of declaration

Section 20C, Expeditious disposal of suits

Section 42, Injunction to perform negative agreement

Section 41, Injunction when refused

Section 8, Liability of person in possession, not as owner, to deliver to persons entitled to immediate possession

Section 23, Liquidation of damages not a bar to specific performance

Section 39, Mandatory injunctions