Section 3(xiii) in New Bombay Disposal Land Regulations, 1975
(xiii)Forfeiture of lease and power of re-entry. - In case (a) the lessee farts or neglects to pay the premium or rent or commits a breach of any of these regulations or any of the conditions of the lease (b) the lessee renounces his character as such by setting a title in a third person or by claiming title in himself or (c) the lessee is adjudicated an insolvent, the Corporation shall be entitled to re-enter upon the demised land and determined the lease.
