Report No. 181

2. Amendment of section 106 -

In the Transfer of Property Act 1882, (hereinafter referred to as the principal Act), section 106 shall be renumbered as subsection (1) thereof and, -

(a) in subsection (1) as so renumbered , for the words , " six month's notice expiring with the end of a year of the tenancy and a lease of immoveable property for any other purpose shall be deemed to be a lease from month to month, terminable, on the part of either lessor or lessee, by fifteen day's notice expiring with the end of a month of the tenancy.", the following shall be substituted, namely:-

"six month's notice and a lease of immoveable property for any other purpose shall be deemed to be a lease from month to month, terminable, on the part of either lessor or lessee, by sixty days notice.".

(b) after sub-section (1) as so renumbered, the following sub-sections shall be inserted, namely:-

"(2) A notice under sub-section (1) shall not be deemed to be invalid merely because the period mentioned therein falls short of the period specified under that sub-section, where a suit or proceeding is filed after the expiry of the period mentioned in that sub-section.

(3) The period mentioned in the notice under sub-section (1) shall commence from the date of receipt of notice."