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Citedby 78 docs - [View All]
Kanhaiyalal vs Mulla Abdul Hussain (Deceased By ... on 31 October, 1983
The Relief Act, 1811
Dunia Lal Datta vs Nagendra Nath Datta And Anr. on 15 September, 1981
Hungerford Investment Trust ... vs Haridas Mundhra & Others on 9 March, 1972
Bajirao Domaji Shreerang And Ors. vs Kashirao Ajabrao Deshmukh on 14 February, 1978

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[Complete Act]
Central Government Act
Section 35 in The Specific Relief Act, 1963
35. Effect of declaration.- A declaration made under this Chapter is binding only on the parties to the suit, persons claiming through them respectively, and, where any of the parties are trustees, on the persons for whom, if in existence at the date of the declaration, such parties would be trustees. PART PREVENTIVE RELIEF PART III PREVENTIVE RELIEF CHAP INJUNCTIONS GENERALLY CHAPTER VII INJUNCTIONS GENERALLY