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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(j) in The Specific Relief Act, 1977 (1920 A.D.)

(j)A, the owner of two adjoining houses, lets one to B and afterwards lets the other to C. A and C begin to make such alterations in the house let to C as will prevent comfortable enjoyment of the house let to B. B may sue for an injunction to restrain them from so doing.