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[Section 108(B)] [Section 108] [Complete Act]
Central Government Act
Section 108(B)(n) in The Transfer Of Property Act, 1882
(n) if the lessee becomes aware of any proceeding to recover the property or any part thereof, or of any encroachment made upon, or any interference with, the lessor' s rights concerning such property, he is bound to give, with reasonable diligence, notice thereof to the lessor: