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Tenant Can’t Be Evicted On Ground Of ‘Change Of User’ Sans Negative Covenant: SC - (20 Sep 2018)

SC has held that in absence of any negative covenant in lease agreement restricting the tenant to run business only relating to the purpose for which the premises were let out, use of lease premises for other purposes will give no ground for eviction of tenant.

Tags : SUPREME COURT   TENANT   EVICTION  

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