Section 31 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
31.
If the land is surrendered by the lessee or where the Authority has re-entered upon the land and taken its possession, consequent on the breach of the terms and conditions of lease, the procedure laid down in these rules shall be applicable for releasing the land subject to provisions of the indenture of the lease, provided that the land on which permanent building of the lessee is situate, it shall be released without recovering any premium but with such enhancement in the annual ground rent as the Authority may decide taking into consideration the premium of the plot at the current market rates subject to the conditions that the ground rent shall not be less than that fixed in the previous lease.
