Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 63] [Section 108] [Entire Act] Union of India - Subsection Section 108(p) in The Transfer Of Property Act, 1882 (p)he must not, without the lessor’s consent, erect on the property any permanent structure, except for agricultural purposes;
