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Report No. 9

72. Section 29.-

As we have included in the Act specific provisions enabling a plaintiff to ask for reliefs such as a refund of earnest money, in a suit for specific performance, we recommend that, by way of abundant caution, it should be made clear that the dismissal of a suit for specific performance will not bar a suit for any relief other than damages. We have suggested suitable alterations in section 29 in this behalf.









  

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