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Citedby 2 docs
Jagjit Singh Sawhney vs Hukam Chand on 21 December, 1973
S. Jahanara W/O. S. Abid Rep. By Her ... vs C. Nazeer Ahamed (Since Deceased ... on 13 July, 2007

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[Section 28(2)] [Section 28] [Complete Act]
Central Government Act
Section 28(2)(b) in The Specific Relief Act, 1963
(b) may direct payment to the vendor or lessor of all the rents and profits which have accrued in respect of the property from the date on which possession was so obtained by the purchaser or lessee until restoration of possession to the vendor or lessor, and, if the justice of the case so requires, the refund of any sum paid by the vendee or
lessee as earnest money or deposit in connection with the contract.