LexSection 11 — Cases in which specific performance of contracts connected with trusts enforceable.
The Specific Relief Act, 1963
(1) Except as otherwise provided in this Act, specific performance of a 1 [contract shall], be enforced when the act agreed to be done is in the performance wholly or partly of a trust. (2) A contract made by a trustee in excess of his powers or in breach of trust cannot be specifically enforced.Open in Lexace · Ask the AI about this section