Section 18 in Nagpur Improvement Trust Land Disposal Rules, 1983
18. Determination of lease on the incapacity of Lessee to use the land in the prescribed manner.
- If the Chairman is satisfied that it is beyond that it is beyond the capacity of the lessee to use the demised land in the prescribed manner, he may determine the lease and the premium paid by him shall be refunded after deduction of such service charges as may be fixed by the Chairman but not exceeding 10 per cent of the premium.
