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Calcutta HC: Acceptance of Rent After Quit Notice Doesn't Waive Tenancy Termination - (07 Jul 2026)

TENANCY

Calcutta HC upheld the eviction of Budge Budge Company Ltd, holding that acceptance of rent after a notice to quit did not waive valid termination of tenancy under the Transfer of Property Act. It rejected the tenant's objections on waiver, limitation, jurisdiction and multiplicity of proceedings.

Tags : RENT; TENANCY; NOTICE  

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