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[Cites 0, Cited by 80] [Section 108] [Entire Act]

Union of India - Subsection

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

(e)if by fire, tempest or flood, or violence of an army or of a mob, or other irresistible force, any material part of the property be wholly destroyed or rendered substantially and permanently unfit for the purposes for which it was let, the lease shall, at the option of the lessee, be void: