Central Government Act
Section 25 in The Specific Relief Act, 1963
25. Application of preceding sections to certain awards and testamentary directions to execute settlements.- The provisions of this Chapter as to contracts shall apply to awards to which the Arbitration Act, 1940 (10 of 1940 ), does not apply and to directions in a will or codicil to execute a particular settlement. CHAP RECTIFICATION OF INSTRUMENTS CHAPTER III RECTIFICATION OF INSTRUMENTS