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Citedby 56 docs - [View All]
Abdul Jalil vs Haji Abdul Jalil on 29 April, 1974
Yashpal Lala Shiv Narain vs Allatala Tala Malik Waqf Ajakhan ... on 22 December, 2005
Shri Pratap Narain vs Juggilal Kamlapat Iron And Steel ... on 19 August, 1974
Subbaroyan And Anr. vs Devadas Nadar on 20 September, 1990
Sabir Hussain vs Allahtala Owner Waqf Alal Aulad ... on 10 November, 2003

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[Section 111] [Complete Act]
Central Government Act
Section 111(h) in The Transfer Of Property Act, 1882
(h) on the expiration of a notice to determine the lease, or to quit, or of intention to quit, the property leased, duly given by one party to the other. Illustration to clause (f) A lessee accepts from his lessor a new lease of the property leased, to take effect during the continuance of the existing lease. This is an implied surrender of the former lease, and such lease determines thereupon.
1. The words" or the lease shall become void" omitted by Act 20 of 1929, s. 57. 2 Ins. by s. 57, ibid. 3 Subs. by s. 57, ibid., for" either case". 4 Subs. by s. 57, ibid., for" does some act showing".