Section 5 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
5. Eviction.
(1)Where a lease or 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 by Act No.1 of 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 by Act No.1 of 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, 4[the lessee or the occupant as the case may be of such demised plot] shall demolish such structure and deliver vacant possession of the demised plot to the Competent Authority within a 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.(2)[Where the lessee or the occupant as the case may be of the demised plot] [Substituted by Act No.1 of 2000.] fails to demolish the structure, within the stipulated time, the demised plot along with such structure shall vest in the Government and no compensation shall be payable in respect of such structure.
