Section 3 in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
3. Grant of lease of lands.
- Lands may be granted on lease to any individual, local body or any institution, society, association, company and corporation registered under the relevant Act or incorporated by an Act of Parliament or of any State Legislature for temporary occupation for non agricultural purposes for specified periods on payment of rent as may be fixed, from time to time, by the competent authority.
