Section 13(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

[Cites 0, Cited by 1] [Section 13(1)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(a)that the building is reasonably and bona fide required by the landlord for carrying out repairs, alterations or additions which cannot be carried out without the building being vacated; or

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State of Andhra Pradesh - Subsection

Section 13(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960