Section 6(2) in The Neyveli Lignite Corporation Limited (Acquisition and Transfer of Power Transmission System) Act, 1994
(2)On the expiry of the term of any lease or tenancy referred to in sub-section (1), such lease or tenancy shall, if so desired by the Corporation, be renewed on the same terms and conditions on which the lease or tenancy was held by the company immediately before the appointed day.
