152. Meaning of "incumbrance" and "registered and notified incumbrance".
- For the purposes of this Chapter-(a)the term "incumbrance", used with reference to tenancy, means any lien, sub-tenancy, easement, or other right or interest created by the tenant on this tenancy, or in limitation of his own interest therein, and not being a protected interest as defined in Section 151 ;(b)the term" registered and notified incumbrance" used with reference to a tenancy sold or liable to sale in execution of an arrear of rent due in respect thereof means an incumbrance created by a registered instrument, of which a copy has, not less than three months before the accrual of the arrear, been served on the landlord in manner hereinafter provided ;(c)the terms "arrear" and "arrear of rent" in this section shall be deemed to include interest decreed under Section 56 or damages awarded in lieu of interest under Section 57.
