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State of Jammu-Kashmir - Section

Section 29 in The Specific Relief Act, 1977 (1920 A.D.)

29. Bar of suit for breach after dismissal.

- The dismissal of a suit for specific performance of a contract or part thereof shall bar the plaintiff's right to sue for compensation for the breach of such contract or part, as the case may be.
(j)Awards and directions to execute settlements.