Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 26(1)] [Section 26] [Entire Act] Union of India - Subsection Section 26(1)(a) in The Specific Relief Act, 1963 (a)either party or his representative in interest may institute a suit to have the instrument rectified; or