Section 14(3)(iii) in The Specific Relief Act, 1963

[Cites 0, Cited by 1] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(iii) in The Specific Relief Act, 1963

(iii)the defendant has, in persuance of the contract, obtained possession of the whole or any part of the land on which the building is to be constructed or other work is to be executed.

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Union of India - Subsection

Section 14(3)(iii) in The Specific Relief Act, 1963