Section 7 in The Specific Relief (Amendment) Act, 2018
7. Amendment of section 16.
In section 16 of the principal Act,—(i)for clause (a), the following clause shall be substituted, namely:—“(a) who has obtained substituted performance of contract under section 20; or”;(ii)in clause (c),—(I) for the words “who fails to aver and prove”, the words “who fails to prove” shall be substituted;(II) in the Explanation, in clause (ii), for the words “must aver”, the words “must prove” shall be substituted.
