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Supreme Court Of India

(From: AIR 2019 Cal 110)

Hon'ble Judge(s): Dhananjaya Y. Chandrachud, Hemant Gupta , JJ

Transfer of Property Act (4 of 1882) , S.106, S.107— Notice - Termination of lease - Leasehold property under unregistered lease deed - Defendants expressly admitting their occupation under lease agreement for period of 15 years - Term having expired lease determined by efflux of time - No necessity of notice of termination of lease under S. 106 of T. P. Act - Order of High Court that tenancy is terminable from month to month by 15 days notice under S. 106, erroneous. Registration Act (16 of 1908) , S.17, S.19— @page-SC2665 Stamp Act (2 of 1899) , S.35, S.36— AIR 2019 Cal 110, Reversed. (Para 15)