Section 18(d) in The Specific Relief Act, 1977 (1920 A.D.)
(d)where the vendor or lessor sues for specific performance of the contract, and the suit is dismissed on the ground of his imperfect title, the defendant has a right to a return of his deposit (if any) with interest thereon, to his costs of the suit, and to a lien for such deposit interests and cost on the interest of the vendor or lessor in the property agreed to be sold or let.
