Section 1 in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
1. Short title, extent and commencement.
- These rules may be called the Andhra Pradesh (Telangana Area) Grant of Lease of land for Non Agricultural Purposes, Rules, 1977.(2)They shall extent to the whole of the Telangana Area of the Andhra Pradesh excluding the retroceded area in the Secunderabad division of the Hyderabad Municipal Corporation.(3)All subsisting leases granted under any rules, regulations or orders of the Government shall be deemed to have been granted under these rules subject, however, to the covenant's and conditions under which they were granted.
