Indian Evidence Act, 1872

Back

Sections	Particulars
Chapter VIII	Estoppel
116	Estoppel of tenant; and of license of person in possession
Description	No tenant of immovable property or person claiming through such tenant, shall, during the continuance of the tenancy, be permitted to deny that the landlord of such tenant had, at the beginning of the tenancy, a title to such immovable property; and no person who came upon any immovable property by the license of the person in possession thereof, shall be permitted to deny that such person had a title to such possession at the time when license was given.