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Supreme Court Explains Protection from SARFAESI Act not Available to 'Tenant-In-Sufferance' - (13 Sep 2019)

BANKING

Supreme Court has explained the interplay between laws of tenancy and debt recovery and has ruled that protection from recovery proceedings under the SARFAESI Act is not available to a ‘tenant-in-sufferance’ i.e a tenant who continues to be in possession even after the expiry of the lease period.

Tags : SUPREME COURT   SARFAESI ACT  

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