Specific Relief Act, 1877


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w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  INTRODUCTION
  title PART I : PRELIMINARY View Judgements
  1 Short title View Judgements
  2 Repeal of enactments View Judgements
  3 Interpretation-clause View Judgements
  4 Savings View Judgements
  5 Specific relief how given View Judgements
  6 Preventive relief View Judgements
  7 Relief not granted to enforce penal law View Judgements
  title CHAPTER I : RECOVERING POSSESSION OF PROPERTY View Judgements
  8 Recovery of specific immovable property View Judgements
  9 Suit by person dispossessed of immovable property View Judgements
  10 Recovery of specific movable property View Judgements
  11 Liability of person in possession, not as owner, to deliver to person entitled to immediate possession View Judgements
  title CHAPTER II : THE SPECIFIC PERFORMANCE OF CONTRACTS View Judgements
  12 Cases in which specific performance enforceable View Judgements
  13 Contract of which the subject has partially ceased to exist View Judgements
  14 Specific performance of part of contract where part unperformed is small View Judgements
  15 Specific performance of part of contract where part unperformed is large View Judgements
  16 Specific performance of independent part of contract View Judgements
  17 Bar in other cases of specific performance of part of contract View Judgements
  18 Purchasers rights against vendor with imperfect title View Judgements
  19 Power to award compensation in certain cases View Judgements
  20 Liquidation of damages not a bar to specific performance View Judgements
  21 Contracts not specifically enforceable View Judgements
  22 Discretion as to decreeing specific performances View Judgements
  23 Who may obtain specific performance View Judgements
  24 Personal bars to the relief View Judgements
  25 Contracts to sell property by one who has no title, or who is a voluntary settler View Judgements
  26 Non-enforcement except with variation View Judgements
  27 Relief against parties and persons claiming under them by subsequent title View Judgements
  28 What parties cannot be compelled to perform View Judgements
  29 Bar of suit for breach after dismissal View Judgements
  30 Application of preceding sections to awards and testamentary directions to execute settlements View Judgements
  title CHAPTER III : THE RECTIFICATION OF INSTRUMENTS View Judgements
  31 When instrument may be rectified View Judgements
  32 Presumption as to intent of parties View Judgements
  33 Principles of rectification View Judgements
  34 Specific enforcement of rectified contract View Judgements
  title CHAPTER IV : THE RESCISSION OF CONTRACTS View Judgements
  35 When rescission may be adjudged View Judgements
  36 Rescission for mistake View Judgements
  37 Alternative prayer for rescission in suit for specific performance View Judgements
  38 Court may require party rescinding to do equity View Judgements
  title CHAPTER V : THE CANCELLATION OF INSTRUMENTS View Judgements
  39 When cancellation may be ordered View Judgements
  40 What instruments may be partially canceled View Judgements
  41 Power to require party for whom instrument is canceled to make compensation View Judgements
  title CHAPTER VI : DECLARATORY DECREES View Judgements
  42 Discretion of court as to declaration of status or right View Judgements
  43 Effect of declaration View Judgements
  title CHAPTER VII : THE APPOINTMENT OF RECEIVERS View Judgements
  44 Appointment of receivers discretionary View Judgements
  title CHAPTER VIII : THE ENFORCEMENT OF PUBLIC DUTIES View Judgements
  45 Power to order public servants and others to do certain specific acts View Judgements
  46 Application how made View Judgements
  47 Peremptory order View Judgements
  48 Execution of, and appeal from orders View Judgements
  49 Costs View Judgements
  50 Power to frame rules View Judgements
  title CHAPTER IX : INJUNCTIONS GENERALLY View Judgements
  51 Preventive relief how granted View Judgements
  52 Temporary injunctions View Judgements
  title CHAPTER X : PERPETUAL INJUNCTIONS View Judgements
  53 Perpetual injunctions when granted View Judgements
  54 Mandatory injunctions View Judgements
  55 Injunction when refused View Judgements
  56 Injunction to perform negative agreement View Judgements
  SCHEDULE I



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