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[Cites 0, Cited by 25] [Section 108] [Entire Act]

Union of India - Subsection

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

(d)If during the continuance of the lease any accession is made to the property, such accession (subject to the law relating to alluvion for the time being in force) shall be deemed to be comprised in the lease;