Section 15(16) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
(16)The assigning authority may revoke the grant wholly or in part, if the charge specified in condition (4) above or any part thereof shall remain unpaid for fifteen days after it has become payable, whether formally demanded or not or if the grantee shall have broken any of the conditions of the grant herein contained and assume control or otherwise dispose of all or any part of the land and any buildings, fences and structures thereon and the grantee shall not be entitled to any compensation therefor.
