Section 6(1)(iii) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(iii) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(iii)the lease may be granted by the Gram Panchayat, Mandal Parishad and Zilla Parishad as the case may be, if the structure is to be constructed of with temporary materials such as palmy rah or coconut leaves, bamboo or other matting or gunny cloth or other similar, materials or which are of such a nature as to be movable daily, and the period of lease shall not exceed twelve months and fee shall be levied and collected in advance for every lease;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 6(1)(iii) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001