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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(iv) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(iv)no lease for a structure made of materials other than those mentioned in clause (iii) or for a period exceeding twelve months, shall be granted by Gram Panchayat/Mandal Parishad/Zilla Parishad, except with the previous approval of the District Collector who while according approval may lay down such conditions as he may consider necessary subject to which the lease may be granted by the Gram Panchayat/Mandal Parishad/Zilla Parishad. The Gram Panchayat/Mandal Parishad/Zilla Parishad shall embody such conditions in the lease as it thinks necessary, before it is granted. It must be expressly provided in every case that the amount of the lease shall be paid to the Gram Panchayat/Mandal Parishad/Zilla Parishad as the case may be, in advance so long as the lease is in force and that in default of payment of such amount the lease is liable to be terminated;