Section 15(5) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
(5)In the event of the Corporation Municipality varying its demand, the assigning authority shall be at liberty to revise, without notice, the second part of the charge referred to in condition (4) as the sum payable by the Grantee on account of taxation by the Corporation Municipality and, on such revision, any balance due shall become immediately payable by the grantee.
