Section 5(2) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(2)[Where the lessee or the occupant as the case may be of the demised plot] [Substituted by Act No.1 of 2000.] fails to demolish the structure, within the stipulated time, the demised plot along with such structure shall vest in the Government and no compensation shall be payable in respect of such structure.
