Section 37 in The Specific Relief Act, 1977 (1920 A.D.)
37. Alternative prayer for rescission in suit for specific performance.
- A plaintiff instituting a suit for the specific performance of a contract in writing may pray in the alternative that if the contract cannot be specifically enforced , it may be rescinded and delivered up to be cancelled; and the Court, if it refuses to enforce the contract specifically, may direct it to be rescinded and delivered up accordingly.
