Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(11) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961 (11)Whether fair rent has been fixed under the Act and if so, the amount of such fair rent and the date from which it took effect.
