215. Meaning of 'encumbrance' and 'registered and notified encumbrance'.
- For the purposes of this Chapter-(a)the term 'encumbrance', used with reference to a tenancy, means any lien, sub-tenancy, easement or other right or interest created by the tenant on his tenure or holding or in limitation of his own interest therein, and not being a protected interest as defined in Section 214;(b)the term "registered and notified encumbrance" used with reference to a tenure or holding sold or liable to sale in execution of a decree for an arrear or rent due in respect thereof, means an encumbrance created by a registered instrument of, which a copy has, not less than three months before the accrual of the arrear, been served on the landlord in the manner hereinafter provided;(c)the terms "arrears" and "arrears of rent" shall be deemed to include interest decreed under Section 76 or damages awarded in lieu of interest under Sub-section (1) of Section 77.
