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Citedby 111 docs - [View All]
Bishan Sarup vs Musa Mal And Ors. on 17 April, 1935
Krushna Chandra vs Commr. Of Endowments And Ors. on 23 September, 1975
Muppudathi Pillai vs Krishnaswami Pillai And Ors. on 25 February, 1959
Naubat Rai vs Jugal Kishore And Ors. on 1 February, 1949
Parmeshar Rai And Ors. vs Sheo Narain And Ors. on 28 March, 1896

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[Complete Act]
Central Government Act
Section 39 in The Specific Relief Act, 1963
39. Mandatory injunctions.- When, to prevent the breach of an obligation, it is necessary to compel the performance of certain acts which the court is capable of enforcing, the court may in its discretion grant an injunction to prevent the breach complained of, and also to compel performance of the requisite acts.