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Citedby 6 docs - [View All]
Satya Mandalini And Anr. vs Sahadur Mondal And Ors. on 4 February, 1960
Sunil Kuthiala vs Ajwesh Sood And Ors. on 23 June, 2006
Kedia Overseas Limited Rep. By Its vs Satellite Town Development Pvt. ... on 12 March, 2010
Raufunnessa Bibi And Sk. Abdul ... vs Mohammad Israfil, Saraswati Ojha ... on 12 February, 2004
Lumax Industries Ltd. vs Desu on 31 January, 1997

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[Section 40] [Complete Act]
Central Government Act
Section 40(2) in The Specific Relief Act, 1963
(2) No relief for damages shall be granted under this section unless the plaintiff has claimed such relief in his plaint: Provided that where no such damages have been claimed in the plaint, the court shall, at any stage of the proceedings, allow the plaintiff to amend the plaint on such terms as may be just for including such claim.