Section 15 in Nagpur Improvement Trust Land Disposal Rules, 1983
15. Forfeiture of lease and power of re-entry.
- In case -(a)the lessee fails or neglects to pay the premium or rent or commit breach of any of these rules or any of the conditions of lease, or(b)the lessee renounces his character by setting a title in a third person or by claiming title in himself, or(c)the lessee is adjudicated as insolvent,the Trust shall be entitled to re-enter upon the demised land and to determine the lease.
