Section 15(18) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
(18)The grant hereby given may be revoked by the assigning authority after giving ................ months notice in writing and by the Government or the Commissioner of Land Revenue without notice for emergent reasons (the said Government or the Commissioner of Land Revenue being the sole judge of the emergency) and shall be terminable by the grantee by giving to the assigning authority months notice in writing but without prejudice to any right of action of remedy of the assigning authority in respect of any antecedent breach of any of the foregoing conditions. The grantee shall not in case of such revocation or termination, be entitled to any compensation in respect of any buildings, fences and structures on the land or of any other improvements effected by the grantee to the land but he may, before the revocation or termination of the grant takes effect or if the grant is revoked without notice, within such time as may be allowed by the assigning authority in that behalf, remove such buildings, fences and structures.
