Section 111(3)(h) in The Transfer Of Property Act, 1882

[Cites 0, Cited by 0] [Section 111(3)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(3)(h) in The Transfer Of Property Act, 1882

(h)on the expiration of a notice to determine the lease, or to quit, or of intention to quit, the property leased, duly given by one party to the other.

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Union of India - Subsection

Section 111(3)(h) in The Transfer Of Property Act, 1882