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SC: If Subletting in Derogation of Lease Deed, Sub-Lessee Continue to be Ostensible Holder - (13 Jan 2022)

TENANCY

Supreme Court has held that if subletting is in derogation of the terms of the Lease Deed, then the sub-lessee continues to be the ostensible tenure holder of land and the lessee the real holder for the purposes of Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.

Tags : SUPREME COURT   SUBLETTING IN DEROGATION OF LEASE DEED  

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