Section 13(1)(a) in The Specific Relief Act, 1963

[Cites 0, Cited by 19] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(a) in The Specific Relief Act, 1963

(a)if the vendor or lessor has subsequently to the contract acquired any interest in the property, the purchaser or lessee may compel him to make good the contract out of such interest;

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Union of India - Subsection

Section 13(1)(a) in The Specific Relief Act, 1963