Section 65A(2)(b) in The Transfer Of Property Act, 1882

[Cites 0, Cited by 1] [Section 65A(2)] [Section 65A] [Entire Act]

Union of India - Subsection

Section 65A(2)(b) in The Transfer Of Property Act, 1882

(b)Every such lease shall reserve the best rent that can reasonably be obtained, and no premium shall be paid or promised and no rent shall be payable in advance,

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Union of India - Subsection

Section 65A(2)(b) in The Transfer Of Property Act, 1882