[Cites 0, Cited by 0]
[Entire Act]
State of Andhra Pradesh - Section
Section 19 in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
19. [ [Omitted by Act No. 1 of 2000, dated 19.5.2000.]
***]| 19. Relief in case of hard ship.- Where the Government are satisfied on an application made by a person whose lease is terminated under this Act that in the circumstances of the case the termination of lease has resulted in undue hardship they may, without prejudice to the public interest, allow such person to continue in the demised plot or any part thereof as z licence for such period, on payment of such renter and subject to such conditions as they may specify. |