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

State of Telangana - Subsection

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

(b)where any person has been evicted from the demised plot under sub-section (2) of section 6, the Competent Authority may, after giving thirty days notice to the person from whom possession of the demised plot has been taken after publishing the notice in atleast one newspaper having circulation in the locality, remove or cause to be removed or dispose of by public auction any property remaining on such demised plot;