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Citedby 3 docs
Ch. Pahlad Singh vs Niadar Singh And Anr. on 21 April, 1938
Haji Sheikh Wahid-Uddin vs B. Makhan Lal And Anr. on 4 May, 1938
A.V. Sreenivasalu Naidu vs The Commissioner Of Income-Tax on 15 July, 1948

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[Section 33] [Complete Act]
Central Government Act
Section 33(1) in The Specific Relief Act, 1963
(1) On adjudging the cancellation of an instrument, the court may require the party to whom such relief is granted, to restore, so far as may be any benefit which he may have received from the other party and to make any compensation to him which justice may require.