Section 5(1) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(1)Where a lease or other arrangement with regard to a demised plot stands terminated [under clauses (a) and (b) of sub-section (1) of section 3, and where no fresh lease has been granted to the occupant, if any, under sub-section (2) of section 4, the lessee or the occupant as the case may be of such demised plot] [Substituted by Act No.1 of 2000.] shall vacate the same and deliver possession thereof to the Competent Authority within thirty days from the date of receipt of orders refusing to grant a fresh lease:Provided that the period of thirty days aforesaid may, on the application by [the lessee or the occupant as the case may be of such demised plot] [Substituted by Act No.1 of 2000.] be extended by the Competent Authority for a further period not exceeding thirty days:Provided further that where there is a structure on the demised plot, 4[the lessee or the occupant as the case may be of such demised plot] shall demolish such structure and deliver vacant possession of the demised plot to the Competent Authority within a period of thirty days after the expiry of the original period of thirty days or the extended period, if any, granted under this sub-section.
