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SC Clarifies Whether Tenancy Ends after Landlord-Tenant Execute Agreement to Sell - (17 Aug 2026)

TENANCY

Supreme Court held that a tenancy does not automatically end merely because the landlord and tenant execute an agreement to sell. Its continuation depends on the agreement’s terms or the parties’ unequivocal conduct, and the Court laid down guiding principles for such disputes.

Tags : TENANCY; LANDLORD; AGREEMENT  

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