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Sm. Dhiraj Bala Karia vs Jethia Estate Pvt. Ltd. on 22 July, 1982

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[Section 28(3)] [Section 28] [Complete Act]
Central Government Act
Section 28(3)(b) in The Specific Relief Act, 1963
(b) the delivery of possession, or partition and separate possession, of the property on the execution of such conveyance or lease.