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[Cites 0, Cited by 6] [Section 65A(2)] [Section 65A] [Entire Act]

Union of India - Subsection

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

(e)In the case of a lease of buildings, whether leased with or without the land on which they stand, the duration of the lease shall in no case exceed three years, and the lease shall contain a covenant for payment of the rent and a condition of re-entry on the rent not being paid with a time therein specified.