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State of Jammu-Kashmir - Section

Section 16 in The Specific Relief Act, 1977 (1920 A.D.)

16. Specific performance of independent part of contract.

- When a part of a contract which, taken by itself, can and ought to be specifically performed, stands on a separate and independent footing from another part of the same contract which cannot or ought not to be specifically performed, the Court may direct specific performance of the former part.