Section 21 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
21. powers of Government to determine the leases without compensation.
- The Government reserve to themselves the right,(i)to terminate any lease for breach of covenants and conditions under which they were granted without payment of any compensation whatsoever; and(ii)to resume possession of any land granted on lease or any portion thereof at any time upon giving three calendar month s previous writing in that behalf to the lessee under the hand of the Estates Officer and upon paying to the lessee compensation for such erections and buildings construct or erected under proper authority and standing on the land. If there is any dispute as to the amount of such compensation, the same shall be referred to the District Collector, Hyderabad, whose decision shall be binding upon the lessee.
