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[Cites 0, Cited by 0] [Section 368] [Entire Act]

Union of India - Subsection

Section 368(iii) in The Indian Succession Act, 1925

(iii)The deceased had a lease of less value than the rent payable for it, but terminable on notice at a particular time. The executor neglects to give the notice. He is liable to make good the loss.