Section 33 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
33. Rights of sub-lessee on termination or expiry of Lease.
(1)All sub-lease agreements shall be co-terminus with the lease agreement.(2)Unless otherwise specified by the Authority, in the event of termination of the lease agreement by the Authority, all sub-lease agreements shall stand terminated and sub-lessees shall have to vacate the railway premises within the period specified.(3)In case of termination of lease agreement resulting into premature termination of sub-lease a sub-lessee shall be entitled to refund of payments of rent made to the lessee in terms of the lease agreement for the period of sub-lease not availed by it.
