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

Central Government Act

(A) Rights and Liabilities of the Lessor

(a) The lessor is bound to disclose to the lessee any material defect in the property, with reference to its intended use, of which the former

1. Subs. by Act 20 of 1929, s. 54, for" tendered or delivered either personally to the party who is intended to be bound by it". 2 As to limitation to the territorial operation of s. 107, see s. 1, supra. S. 107 extends to every cantonment-- see s. 287 of the Cantonments Act, 1924 (2 of 1924 ). 3 Subs. by Act 6 of 1904, s. 5 for the original paragraph. 4 Ins. by Act 20 of 1929, s. 55. 5 The words" with the previous sanction of the G. G. in C." omitted by the A. O. 1937.

is and the latter is not aware, and which the latter could not with ordinary care discover:

(b) the lessor is bound on the lessee' s request to put him in possession of the property:

(c) the lessor shall be deemed to contract with the lessee that, if the latter pays the rent reserved by the lease and performs the contracts binding on the lessee, he may hold the property during the time limited by the lease without interruption. The benefit of such contract shall be annexed to and go with the lessee' s interest as such, and may be enforced by every person in whom that interest is for the whole or any part thereof from time to time vested.