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[Cites 0, Cited by 18] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Esso (Acquisition Of Undertakings In India) Act, 1974

(2)On the expiry of the term of any lease or tenancy referred to in sub-section (1), such lease or tenancy shall, if so desired by the Central Government, be renewed on the same terms and conditions on which the lease or tenancy was held by Esso immediately before the appointed day.