- Any failure of Lessee or Buyer to pay the Lease Premium or Lease Rental or the Sale Price as agreed under the Agreement to Lease or Agreement for Sale shall be a breach of such respective Agreement and the Authority shall be entitled to terminate and resume the Land allotted by the Authority in accordance with the procedure set out in the Regulations and/or Standing Orders in this regard. Demarcation of Plots/Lands7.1Demarcation of Plots/Lands : The Authority before commencing the process of allotment shall demarcate the Plots/Lands to be allotted through the appropriate cadastral survey system and identify them by assigning a unique number.7.2After the execution of the Agreement to Lease/Agreement for Sale or on a specific order of the Authority, the allotted Plot shall be demarcated, subject to a variance of 10% or 500 square meters of the allotted extent, before handing over to the Allottee.7.3Variation in demarcated plot : If due to any reasons, the final area of the demarcated Plot varies by up to 10% or 500 square metres of the area allotted, then the same shall be dealt as follows:7.3.1. If the area is in excess of the above mentioned limits, the same shall be given to the Allottee on similar terms and conditions as applicable to the main Plot; and7.3.2. If the area is less than the above mentioned limits, then the Allottee shall be entitled to receive back from the Authority the proportionate amount of the price of the Plot as paid by the Allottee.
