Report No. 9

The Specific Relief Act, 1877

Contents
	History of the legislation
	Major suggestions for revision considered
	Scheme adopted for revision
	Section 1
	Section 3
	Section 4
	Sections 5-6
	Section 7
	Section 8
	Section 9
	Section 10
	Section 11
	Section 12, clause (a)
	Section 12, clause (d)
	Explanation
	Section 13
	Sections 14-17
	Sections 14, 16 and 17
	Section 15
	Section 18
	Clause (a)
	Clause (b)
	Clause (c)
	Section 19
	Section 20
	Section 21, clause (a)
	Clause (b)
	Clause (c)
	Clause (d)
	Clause (e)
	Clause (f)
	Clause (g)
	Clause (h)
	Section 22, clauses I-II
	Section 23, clause (b)
	Clauses (c)-(f)
	Clause (g)
	Clause (h)
	Section 24, clause (a)
	Clause (b)
	Clause (c)
	Clause (d)
	Section 25
	Section 26, clause (b)
	Clause (c)
	Clause (d)
	Clause (e)
	Section 27
	Section 27A
	Section 28
	Section 29
	Section 30
	Section 23
	Sections 32-35
	Section 34
	Section 36
	Section 37
	Section 38
	Sections 39-40
	Section 41
	Section 42
	Section 43
	Section 44
	Sections 45-51
	Sections 52-53
	Section 54
	Clause (d)
	Section 55
	Section 56
	Clause (d)
	Section 57
Appendix I	Proposals as Inserted in The Body of The Existing Act
	Proposals as Inserted in The Body of The Existing Act
	The Specific Relief Act, 19
Part I	Preliminary
1.	Short title and extent
2.	Definitions
3.	Savings
4.	Specific relief granted only to enforce civil rights
Part II	Specific Relief
Chapter I	Recovering Possession of Property
5.	Recovery of specific immovable property
6.	Recovery of specific movable property
7.	Liability of person in possession, not as owner, to deliver to person entitled to immediate possession
Chapter II	Specific Performance of Contracts
8.	Defence relating to the existence or validity of the contract
9.	Jurisdiction to grant specific performanc
10.	Presumption regarding contracts for transfer of immovable propert
11.	Presumption regarding contracts for transfer of movable property
12	Contracts connected with trust
13	Contracts not specifically enforceable
14.	Specific performance of part of contract
15.	Purchaser's rights against vendor with no title or imperfect title
16.	Person contracting to sell without title not entitled to specific performance
17.	Application of certain sections to contracts for sale or hire of movable property
18.	Power to award compensation in certain cases
19.	Power to grant relief for possession, partition, refund of earnest money etc
20.	Liquidation of damages not a bar to specific performance
21.	Discretion as to decreeing specific performance
22.	Who may obtain specific performance
23.	Relief against parties and persons claiming under them by subsequent title
24.	Personal bars to the relief
25.	Non-enforcement except with variation
26.	Rescission of contracts for sale or lease on failure of performance by plaintif
27.	Bar of suit for breach after dismissal
28.	Application of preceding provisions to awards and testamentary directions to execute settlement
Chapter III	Rectification of Instruments
29.	When instruments may be rectifiedd
Chapter IV	Rescission of Contracts
30.	When rescission may be adjudged
31.	Alternative prayer for rescission in a suit for specific performance
32.	The court may require a party rescinding to do equity
Chapter V	Cancellation of Instruments
33.	When cancellation may be ordered
34.	What instruments may be partially cancelled
35.	Power to require party for whom instrument is cancelled to make compensation
36.	Power to require defendant to restore benefit when instrument is void or voidable
Chapter VI	Declaratory Decrees
37.	Discretion of court as to declaration of status or rights
38.	Effect of declaration
Chapter VII	Injunctions Generally
39.	Preventive relief how granted
40.	Temporary injunction
CHapter VIII	Perpetual Injunctions
41.	Perpetual injunction when granted
42.	Mandatory injunction
43.	Damages in lieu of or in addition to injunction
44.	Injunction when refused
45.	Injunction to perform negative agreement
Part III	Miscellaneous
46.	Repeal
Appendix II
Table A	Showing The Provisions in The Existing Act and The Corresponding Provisions, If any, in Appendix I
Table B	Showing The Provision& in Appendix I and The Corresponding Provisions. If any, in The Existing Act
Appendix III	Suggestions in Respect of other Acts
I.	Arbitration Act, 1940
II.	Code Of Civil Procedure, 1908