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[Cites 0, Cited by 1] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(c) in The Guardians And Wards Act, 1890

(c)that a lease shall not be made in consideration of a premium or shall be made for such term of years and subject to such rents and covenants as the Court directs;