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Cal. HC: Tenant Can’t Deny Landlord's Title at Beginning of Tenancy - (12 Dec 2022)

TENANCY

Calcutta High Court has held that Rule of Estoppel under Section 116 of Evidence Act bars a tenant from denying the title of a landlord in respect of immovable property "at the beginning of the tenancy" during pendency of a license or sub-lease in respect of such immovable property.

Tags : CALCUTTA HIGH COURT   TENANT   LANDLORD   TENANCY   TITLE  

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