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[Cites 0, Cited by 11] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(a) in The Transfer Of Property Act, 1882

(a)The lessor is bound to disclose to the lessee any material defect in the property, with reference to its intended use, of which the former is and the latter is not aware, and which the latter could not with ordinary care discover;