The Specific Relief Act, 1963

48 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Savings.
Section 4 — Specific relief to be granted only for enforcing individual civil rights and not for enforcing penal laws.
Section 5 — Recovery of specific immovable property.
Section 6 — Suit by person dispossessed of immovable property.
Section 7 — Recovery of specific movable property.
Section 8 — Liability of person in possession, not as owner, to deliver to persons entitled to immediate possession.
Section 9 — Defences respecting suits for relief based on contract.
Section 10 — Cases in which specific performance of contract enforceable.
Section 11 — Cases in which specific performance of contracts connected with trusts enforceable.
Section 12 — Specific performance of part of contract.
Section 13 — Rights of purchaser or lessee against person with no title or imperfect title.
Section 14 — Contracts not specifically enforceable.
Section 14A — Power of court to engage experts.
Section 15 — Who may obtain specific performance.
Section 16 — Personal bars to relief.
Section 17 — Contract to sell or let property by one who has no title, not specifically enforceable.
Section 18 — Non-enforcement except with variation.
Section 19 — Relief against parties and persons claiming under them by subsequent title.
Section 20 — Substituted performance of contract
Section 20A — Special provisions for contract relating to infrastructure project.
Section 20B — Special Courts.
Section 20C — Expeditious disposal of suits.
Section 21 — Power to award compensation in certain cases.
Section 22 — Power to grant relief for possession, partition, refund of earnest money, etc.
Section 23 — Liquidation of damages not a bar to specific performance.
Section 24 — Bar of suit for compensation for breach after dismissal of suit for specific performance.
Section 25 — Application of preceding sections to certain awards and testamentary directions to execute settlements.
Section 26 — When instrument may be rectified.
Section 27 — When rescission may be adjudged or refused.
Section 28 — Rescission in certain circumstances of contracts for the sale or lease of immovable property, the specific performance of which has been decreed.
Section 29 — Alternative prayer for rescission in suit for specific performance.
Section 30 — Court may require parties rescinding to do equity.
Section 31 — When cancellation may be ordered.
Section 32 — What instruments may be partially cancelled.
Section 33 — Power to require benefit to be restored or compensation to be made when instrument is cancelled or is successfully resisted as being void or voidable.
Section 34 — Discretion of court as to declaration of status or right.
Section 35 — Effect of declaration.
Section 36 — Preventive relief how granted.
Section 37 — Temporary and perpetual injunctions.
Section 38 — Perpetual injunction when granted.
Section 39 — Mandatory injunctions.
Section 40 — Damages in lieu of, or in addition to, injunction.
Section 41 — Injunction when refused.
Section 42 — Injunction to perform negative agreement.
Section 43 — Repealed.
Section 44 — Repealed.

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