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Report No. 9 70. Section 27A.- In our report on the Registration Act,1 we have recommended the exclusion of 'agreement to lease' from the definition of lease in section 2 and the omission of clause (c) from section 49. The result of these changes will be that an agreement to lease, even if in writing, will not require registration; and, even an unregistered deed of lease will be admissible in evidence to prove an agreement to lease. 1. Sixth Report of the Law Commission, para. 21. In the result, a person will be entitled to enforce specific performance of an agreement to lease even if it has to be gathered from an unregistered lease deed. Hence, section 27A of the Specific Relief Act will be unnecessary, whether it is interpreted to be applicable to an unregistered agreement for lease or an unregistered deed of lease. We therefore recommend that section 27A be omitted.    |
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