Section 22(g) in The Specific Relief Act, 1977 (1920 A.D.)
(g)A, the owner of an estate, contracts to dell it to B, and stipulates that he, A, shall not be obliged to define its boundary. The estate really comprises a valuable property, not known to either to be part of it. Specific performance of the contract should be refused to B, unless he waves his claim to the unknown property.
