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[Cites 0, Cited by 30] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Specific Relief Act, 1963

(2)Where a party to a contract is unable to perform the whole of his part of it, but the part which must be left unperformed by only a small proportion to the whole in value and admits of compensation in money, the court may, at the suit of either party, direct the specific performance of so much of the contract as can be performed, and award compensation in money for the deficiency.