12A. [Decree for specific performance of contract for the sale or lease of immovable property.-
Where a decree for the specific performance of a contract for the sale or lease of immovable property orders that the purchase-money or other sum be paid by te purchaser or lessee, it shall specify the period within which the payment shall be made.][Inserted by the Code of Civil Procedure (Amendment)d Act, 1976, Section 70 (w.e.f. 1.2.1977).]
