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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

(b)"Recognised agent" means:
(i)a person holding a power of attorney authorising him to act on behalf of his principal; or
(ii)an agent empowered by written authority under the hand of his principal: