- A lease of immoveable property determines,-(a)by efflux of the time limited thereby ;(b)where such time is limited conditionally on the happening of some event-by the happening of such event ;(c)where the interest of the lessor in the property terminates on, or his power to dispose of the same extends only to, the happening of any event- by the happening of such event ;(d)in case the interests of the lessee and the lessor in the whole of the property become vested at the same time in one person in the same right ;(e)by express surrender ; that is to say, in case the lessee yields up his interest under the lease to the lessor, by mutual agreement between them ;(f)by implied surrender ;(g)by forfeiture ; that is to say, (1) in case the lessee breaks an express condition which provides that on breach thereof the lessor may re-enter [ * * ] [Words 'or the lease shall become void ' omitted by Act VI of Samvat 1996.] ; or (2) in case the lessee renounces his character as such by setting up a title in a third person or by claiming title in himself ; [ or (3) the lessee is adjudicated an insolvent and the lease provides that the lessor may re-enter on the happening of such event ;] [Inserted by Act VI of Samvat 1996.] and in [ any of these cases] [Words substituted for the words 'either case' by VI of Samvat 1996.] the lessor or his transferee [gives notice in writing to the lessee of] [Words substituted for the words 'does some act showing', by VI of Samvat 1996.] his intention to determine the lease ;(h)on the expiration of notice to determine the lease, or to quite, or of intention to quite, the property leased, duly given by the one party to the other.Illustration to clause (f)A lessee accept from his lessor a new lease of the property leased, to take effect during the continuance of the existing lease. This is an implied surrender of the former lease, and such lease determines thereupon.
