Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(i) in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976 (i)to terminate any lease for breach of covenants and conditions under which they were granted without payment of any compensation whatsoever; and
