Section 10(1) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
(1)Where any property in the nature of land or building is in possession of a lessee or a tenant and against such property and order under sub-section (1) of Section 60-C of the Act has been made, the Administrator may allow the lease or tenant to continue in occupation of such land or building in accordance with such terms and conditions which existed on the date of passing an order under subsection (1) of Section 60-C of the Act.
