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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(d) in The Evidence Act, 1977 (1920 A.D)

(d)A institutes a suit against B for the specific performance of a contract, and also prays that the contract may be reformed as to one of its provisions, as that provision was inserted in it by mistake. A may prove that such a mistake was made as would by law entitle him to have the contract reformed.