Section 22(i) in The Specific Relief Act, 1977 (1920 A.D.)
(i)A, a leasee of mines contracts with B, his lessor, that at any time during the continuance of the lease B may give notice of his desire to take the machinery and plant used in and about the mines, and that he shall have the articles specified in his notice delivered to him at a valuation on the expiry of the lease. Such a contract might be most injurious to the leasee's business, and specific performance of it should be refused to B.
