Section 31 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
31. Termination of Lease.
(1)A lease agreement may be terminated :-(a)by the Authority -(i)in case of default by the lessee in fulfilling the specified obligations as provided in the Agreement; or(ii)if the Railway Land is required by the Railway Administration for operational purposes;(b)by the lessee in case of default by the Authority in fulfilling the specified obligations as provided in the agreement.(2)In case of termination, the lessee shall be entitled to a termination payment as specified in the respective lease agreement and the termination payment shall be paid by the Authority in the manner specified in the lease agreement.
