Report No. 147
Specific Relief Act, 1963
| Contents | |
| Chapter 1 | Introductory |
| 1.1. | Genesis of the Report |
| 2. | History of the Legislation |
| 3. | Need for re-consideration |
| Chapter 2 | Territorial Coverage |
| 2.1. | Territorial Coverage |
| Chapter 3 | Suit for Recovery of Possession |
| 3.1,2. | Suit for Recovery of Possession |
| Chapter 4 | Persons by whom Contracts can be Specifically Enforced |
| 4.1 to 7. | Recommendation to insert section 373A in the Indian Penal Code |
| Chapter 5 | Readiness and Willingness |
| 5.1 to 7. | Readiness and Willingness |
| Chapter 6 | Doctrine of Mutuality |
| 6.1. | Doctrine of Mutuality |
| Chapter 7 | Possession and Partition |
| 7.1. | Possession and Partition |
| Chapter 8 | Rescission of Contract |
| 8.1. | Rescission of Contract |
| Chapter 9 | Cancellation of Decrees |
| 9.1. | Cancellation of Decrees |
| Chapter 10 | Recommendations |
| 10.1. | Consequential change |
