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Citedby 87 docs - [View All]
Chaudhri Raghubir Singh vs Mulchand And Anr. on 29 April, 1937
Life Insurance Corporation Of ... vs Sham Surat Singh And Ors. on 26 August, 1981
Hafiz Abdul Noor vs Sahu Brij Mohan Saran on 13 December, 1937
Nannoo Mal And Ors. vs Hoti Lal And Ors. on 12 April, 1937
K.B. Mohammad Maqsood Ali Khan vs B. Hoshiar Singh And Ors. on 8 January, 1945

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[Complete Act]
Central Government Act
Section 30 in The Specific Relief Act, 1963
30. Court may require parties rescinding to do equity.- On adjudging the rescission of a contract, the court may require the party to whom such relief is granted to restore, so far as may be, any benefit which he may have received from the other party and to make any compensation to him which justice may require. CHAP CANCELLATION OF INSTRUMENTS CHAPTER V CANCELLATION OF INSTRUMENTS