Section 4 in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
4. [ Application for fresh lease. [Substituted by Act No. 1 of 2000, dated 19.5.2000.]
(1)On termination of lease or other arrangements made under clause (a) of sub-section (1) of section 3, a person in occupation and running an industry on the appointed date may apply for a fresh lease in the manner prescribed.(2)on receipt of an application under sub-section (1), the Competent Authority, may where he is satisfied that the applicant has actually been using the demised plot for industrial purpose, and he deserves grant of lease, shall grant a lease on such terms and conditions as may be prescribed.]
