Section 60 — Tenure according to agreement.
The Central Provinces Tenancy Act, 1898
A sub-tenant shall, subject to the provisions of sections 6, 15 and 16, hold on such terms as may be agreed upon between him and his landlord : Provided that, notwithstanding any agreement to the contrary, a lease granted to a sub-tenant by an occupancy or an ordinary tenant shall not be valid for a period exceeding one year.Open in Lexace · Ask the AI about this section
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