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[Cites 0, Cited by 11] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4) in The Specific Relief Act, 1963

(4)No relief for the rectification of an instrument shall be granted to any party under this section unless it has been specifically claimed:Provided that where a party has not claimed any such relief in his pleading, the court shall, at any stage of the proceeding, allow him to amend the pleading on such terms as may be just for including such claim.