Section 168(4)(a) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 168(4)] [Section 168] [Entire Act]

State of Madhya Pradesh - Subsection

Section 168(4)(a) in The M.P. Land Revenue Code, 1959

(a)"lease" means a transfer of a right to enjoy any land, made for a certain time, expressed or implied in consideration of a price paid or promised or of money or any other thing of value to be given periodically to the transferor by the transferee who accepts the transfer on such terms,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 168(4)(a) in The M.P. Land Revenue Code, 1959