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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(vi) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(vi)every lease under clause (iii) or clause (iv) shall expressly provide that the lease is liable to be terminate at any time within the period of the lease without payment of compensation to the leasee if, in the opinion of the Gram Panchat/ Mandal Parishad/Zilla Parishad or of the District Collector, if it is necessary in the public interest to remove any structure erected on the land;