Section 3(1)(b) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992

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State of Telangana - Subsection

Section 3(1)(b) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992

(b)Notwithstanding anything contained in any other law for the time being in force, the leases of plots or portions shall be cancelled on either all or any of the following grounds, namely:-

(i)misusing of land for a purpose other than the purpose for which land was allotted including non-user; or

(ii)sub-letting or transferring the plots or portions of plots by entering into disguised partnerships and other unauthorised transfer of interest in the plot; or

(iii)violation of any terms, conditions or covenant specified in the Lease Deed.

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State of Telangana - Subsection

Section 3(1)(b) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992