Section 5(1) in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
(1)Where a lease Pr other arrangement with regard to a demised plot stands terminated [under clauses (a) and (b) of sub-section (1) of section 3, and where no fresh lease has been granted to the occupant if any under sub-section (2) of section 4, the lessee or the occupant as the case may be of such demised plot] [Substituted 'under sub-section (1) of section 3 and where no fresh lease has been granted under section 4, the person in occupation of such demised plot' by Act No. 1 of 2000, dated 19.5.2000.] shall vacate the same and deliver possession thereof to the Competent Authority within thirty days from the date of receipt of orders refusing to grant a fresh lease :Provided that the period of thirty days aforesaid may, on the application by [the lessee or the occupant as the case may be of such demised plot] [Substituted 'the person in occupation of the demised plot' by Act No. 1 of 2000, dated 19.5.2000.], be extended by the Competent Authority for a further period not exceeding thirty days:Provided further that Where there is a structure on the demised plot, [the lessee or the occupant as the case may be of such demised plot] [Substituted 'the person in occupation of such plot' by Act No. 1 of 2000, dated 19.5.2000.] shall demolish such structure and deliver vacant possession Of the demised plot to the Competent. Authority within it period of thirty days after the expiry of the original period of thirty days or the extended period, if any, granted under this sub-section.
