Section 18 — Power to lease.
The Oudh Taluqdar's Relief Act, 1870
Subject to the rules made under section twenty, the Manager shall have power to demise all or any part of the said property, for any term of years not exceeding twenty years absolute, to take effect in possession, in consdieration of any fine or fines, or without fine, and reserving such rents and under such conditions as may be agreed upon.Open in Lexace · Ask the AI about this section
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