Section 40 in The Specific Relief Act, 1977 (1920 A.D.)
40. What instruments may be partially cancelled.
- Where an instrument is evidence of different rights or different obligations, the Court may in a proper case, cancel, it in part and allow it to stand for the residue.Illustration.A draws a bill on B, who endorses it to C, by whom it appears to be endorsed to D, who endorses to E. C's endorsement is forged C is entitled to have such endorsement cancelled leaving the bill to stand in other respects.
