Section 3 in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
3. Termination of leases.
- Notwithstanding anything contained in the Indian Contract Act, 1872 (Central Act IX of 1872) and the Transfer of Property Act, 1882 (Central Act IV of 1882), it shall be lawful for the Government to terminate any lease or other arrangements entered into or made before or after the appointed date between the Government and any person, in respect of any demised premises, where any such demised premises is required for a public purpose, after giving such period of notice and in such manner as may be prescribed to such person and thereupon the rights and liabilities as between the parties to the lease or other arrangement shall cease and determine; but any amount due to the Government from the aforesaid person under the lease or other arrangement so terminated shall be recovered as an arrear of land revenue.
