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[Cites 0, Cited by 52] [Section 108] [Entire Act]

Union of India - Subsection

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

(c)the lessor shall be deemed to contract with the lessee that, if the latter pays the rent reserved by the lease and performs the contracts binding on the lessee, he may hold the property during the time limited by the lease without interruption.