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State of Andhra Pradesh - Section
Section 11 in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
11. [ [Omitted by Act No. 1 of 2000, dated 19.5.2000.]
***]| 11. Solution Payable to the lessee.- (1) Where by operation of the provisions of sub-section (1) of section 3 the lease or other arrangement is terminated, the Government shall pay to the lessee an amount of solatium,(a) equivalent to four months rent for every year of unexpired period of lease where such unexpired period is nineteen years or less; or(b) equivalent to three months rent for every year of unexpired period of lease when such unexpired period is more than nineteen years but does not exceed thirty nine years, subject to a minimum of seventy-six months rent ; or(c) equivalent to two months rent for every year of unexpired period of lease where such unexpired period is more than thirty-nine years but does not exceed fifty nine years, subject to a minimum of hundred and seventeen months rent ; or(d) equivalent to one month rent for every year of unexpired period of lease where such unexpired period is more than fifty-nine years, subject to a minimum of hundred and eighteen months rent :Provided that the solatium payable under this sub-section shall in no case exceed an amount of rupees three lakhs.Explanation.- For the purpose of computation of the years of unexpired period of lease under this sub-section,(i) any period not exceeding six months shall be ignored and any period exceeding six months shell be computed as one year; and(ii) any period during which a person is allowed to stay on the demised plot undo. section 19 shall be excluded.(2) The amount payable under sub-section (1) shall be-paid to the lessee in such manner and within such time as may be prescribed after deducting the amounts dm to the Government, if any. |