Section 22(1)(b) in The Specific Relief Act, 1963

[Cites 0, Cited by 31] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(b) in The Specific Relief Act, 1963

(b)any other relief to which he may be entitled, including the refund of any earnest money or deposit paid or made by him, in case his claim for specific performance is refused.

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Union of India - Subsection

Section 22(1)(b) in The Specific Relief Act, 1963