Section 20 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
20. Breach of covenants and conditions.
- The Estates Officer shall cause periodical inspection of all lands covered by the leases and shall submit proposals to the Government through the Commissioner of Land Revenue for the termination of the leases without any compensation whatsoever, if, in his opinion, there has been any breach of covenants and conditions by the lessee or by the persons claiming through or under them.
