(3)If the purchaser or lessee pays the purchase money or other sum which he is ordered to pay under the decree within the period referred to in sub-section (1), the court may, on application made in the same suit, award the purchaser or lessee such further relief as he may be entitled to, including in appropriate cases all or any of the following reliefs, namely:—(a)the execution of a proper conveyance or lease by the vendor or lessor;(b)the delivery of possession, or partition and separate possession, of the property on the execution of such conveyance or lease.
