LexSection 25 — Application of preceding sections to certain awards and testamentary directions to execute settlements.
The Specific Relief Act, 1963
The provisions of this Chapter as to contracts shall apply to awards to which 1 [the Arbitration and Conciliation Act, 1996 (26 of 1996)], does not apply and to directions in a will or codicil to execute a particular settlement.Open in Lexace · Ask the AI about this section