Section 19 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
19. [ Term of lease and enhancement of rent. [Substituted by Notification No. G.O.Ms. No. 578, dated 21.9.2002.]
- The renewal of lease may be granted only for a term of five years in case of leases for residential purpose and three years for commercial purpose and at the time of every renewal the lease rent shall be 3% and 5% of the current basic value in case of leases for Residential and Commercial purposes respectively.]
