Central Government Act
Section 4 in The Specific Relief Act, 1963
4. Specific relief to be granted only for enforcing individual civil rights and not for enforcing penal laws.- Specific relief can be granted only for the purpose of enforcing individual civil rights and not for the mere purpose of enforcing a penal law. PART SPECIFIC RELIEF PART II SPECIFIC RELIEF CHAP RECOVERING POSSESSION OF PROPERTY CHAPTER I RECOVERING POSSESSION OF PROPERTY