Specific Relief Act, 1963
5. Recovery of specific immovable property
A person entitled to the possession of specific immovable property may recover it in the manner provided by the Code of Civil Procedure, 1908.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Specific Relief Act, 1963 5. Recovery of specific immovable property A person entitled to the possession of specific immovable property may recover it in the manner provided by the Code of Civil Procedure, 1908. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
