Section 32(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(c)to any building the rent of which as on the date of commencement of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 2005, exceeds rupees three thousand and five hundred per month in the areas covered by the Municipal Corporations in the State and rupees two thousand per month in other areas.]
