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Citedby 2 docs
Harbhajan Kaur And Ors. vs Rattan Chand Sharma on 22 November, 1994
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)(a) in The Specific Relief Act, 1963
(a) shall direct the purchaser or the lessee, if he has obtained possession of the property under the contract, to restore such possession to the vendor or lessor, and