Section 5 in The Specific Relief Act, 1977 (1920 A.D.)
5. Specific Relief how given.
- Specific relief is given-(a)by taking possession of certain property and delivering it to a claimant ;(b)by ordering a party to do the very act which he is under an obligation to do ;(c)by preventing a party from doing that which he is under an obligation not to do ;(d)by determining and declaring the rights of parties otherwise than by an award of compensation ; or(e)by appointing a receiver.
