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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1)(a) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992

(a)Notwithstanding anything contained in the Indian Contract Act, 1872(Central Act 9 of 1872), the Transfer of Property Act, 1882(Central Act 4 of 1882), or any other law for the time being in force, and the terms and conditions of any lease entered into or other arrangement made with any person in respect of any demised plot either by the erstwhile Nizam's Government or by the erstwhile Government of Hyderabad or by the Government of Andhra Pradesh prior to the appointed date, all those leases, sub leases or other arrangements made or entered into through a registered deed or otherwise in respect of all demised plots in the Azamabad Industrial Area, which after due enquiry attract one or more of the ground for cancellation of lease as specified in clause (b) shall stand terminated on the appointed date and thereupon all such leases, sub-leases or any other arrangement whatsoever made by the person in occupation of the demised plot shall stand annulled and every such demised plot shall vest in the Government free from all encumbrances;