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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3)(c) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992

(c)where any property is sold under clause (b), the sale proceeds thereof shall, after deducting the expenses of the sale and the amount, if any, due to the State Government or any other authority on account of arrears of rent or damages or costs, be paid to such person or persons as may appear to the Competent Authority to be entitled to the same.