(6)Termination of the private lease by a bhumidhar - (a) Unless extended by mutual consent between the lessor and Lessee, the private lease agreement would terminate on expiry of the private lease period mentioned in the agreement,(b)In case of non-payment of consideration amount or annual lease, rent by the Lessee by the due date, or if any of the terms and conditions of the private lease are violated by him, the private lease by a bhumidhar agreement may be terminated by the lessor, prior to expiry of the lease period, after giving due notice to the Lessee in writing,(c)In case the private lease agreement is proposed to be terminated prematurely by the lessor, then the Lessee shall be entitled to remove such structures, machinery, etc. that were created or installed by the Lessee on the leased land. The Lessee would also be entitled to recover such damages and compensation from the lessor, as agreed upon and laid down in the private lease agreement,(d)In case the Lessee wishes to terminate the lease agreement prematurely or surrenders the land during the private lease by a bhumidhar period, then he shall have to give at least six months notice to the lessor and shall also be liable to pay the annual rent for the remaining part of the year to the lessor, in addition to such other compensation, as agreed upon and laid down in the private lease by a bhumidhar agreement or as prescribed,(e)In case after expiration of the private lease by a bhumidhar period or termination of the lease agreement, the Lessee fails to handover peaceful possession of the leased land to the lessor, the Lessee shall be treated as unauthorised occupant and shall be liable to be ejected from the leased land. The Lessee shall also be liable to pay such penal rent or damages to the lessor for the period of unauthorised occupation, as provided in the private lease by a bhumidhar agreement, in addition to the cost of such ejection,(f)The lessor and Lessee may terminate the private, lease by a bhumidhar on mutually agreed terms at any time.
