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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(c) in The Specific Relief Act, 1977 (1920 A.D.)

(c)where a decree for specific performance of a contract of sale, or of a contract to take a lease, has been made and the purchaser or lessee makes default in payment of the purchase-money or other sums which the Court has ordered him to pay.