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[Cites 0, Cited by 8] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(d) in The Transfer Of Property Act, 1882

(d)he must in the absence of a contract to the contrary, make such necessary repairs of the property as he can pay for out of the rents and profits thereof after deducting from such rents and profits the payments mentioned in clause (c) and the interest on the principal money;