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Citedby 64 docs - [View All]
Rachagouda Gurusiddappa Patil vs Kamabai And Ors. on 16 March, 1962
Jamuna Prasad vs Raghunath on 16 December, 1942
Vasant Sakharam Sanas vs Chabildas Sobhagchand on 19 November, 1973
Mrs.Suseela vs P.M.Veeraragavan on 31 March, 2011
Saraf Steel Pvt. Ltd. vs Delhi Financial Corporation And ... on 1 May, 1995

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[Complete Act]
Central Government Act
Section 29 in The Specific Relief Act, 1963
29. Alternative prayer for rescission in suit for specific performance.- A plaintiff instituting a suit for the specific performance of a contract in writing may pray in the alternative that, if the contract cannot be specifically enforced, it may be rescinded and delivered up to be cancelled; and the court, if it refuses to enforce the contract specifically, may direct it to be rescinded and delivered up accordingly.