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Citedby 2 docs
Sheo Murat vs Ram Murat on 23 February, 2004
Zarina And Ors. vs Special Officer And Competent ... on 8 April, 2002

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[Section 26] [Complete Act]
Central Government Act
Section 26(2) in The Specific Relief Act, 1963
(2) If, in any suit in which a contract or other instrument is sought to be rectified under sub- section (1), the court finds that the instrument, through fraud or mistake, does not express the real intention of the parties, the court may, in its discretion, direct rectification of the instrument so as to express that intention, so far as this can be done without prejudice to rights acquired by third persons in good faith and for value.