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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(15) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977

(15)The grantee shall be answerable to the Government of Andhra Pradesh for all or any injury or damage done to the said land and other Government property thereon except as is permitted by the foregoing conditions.