Section 17 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
17. [ Applications for renewal. [Substituted by Notification No. G.O.Ms. No. 177, dated 15.2.2006.]
- Every application for renewal of lease, shall be made to the Estate Officer before two months from the date of expiry of the lease period. The authority competent to renew the lease may, however, condone the delay in making the applications for renewal of the lease on collecting late fees as fixed by the C.C.L.A. If no such application is filed within one month from the date of expiry of the lease, the lease is deemed to have been expired on the date of the expiry of the lease, and the Government shall resume the land after giving intimation to the lessee.]
