Section 1 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
1. Short title and application:.
(1)This Act may be called the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960.(2)(a)This Act, except sub-section (2) of Section 3, shall apply to the cities of Hyderabad and Secunderabad [Visakhapatnam and Vijayawada] [Amended by Act 22 of 1985.] [and to all Municipal Corporations and Municipalities in the State of Andhra Pradesh.] [Substituted by Act 27 of 1997, w.e.f. 18-8-1994.](b)Sib-section (2) of Section 3 shall apply to the cities of Hyderabad and Secunderabad, ["Visakhapatnam and Vijayawada"] [Amended by Act 22 of 1985.] [to any Municipal Corporation or Municipality in the State of Andhra Pradesh] [Substituted by Act 27 of 1997, w.e.f. 18-8-1994.], if the State Government, by notification in the Andhra Pradesh Gazette, so direct.(c)The State Government may, by notification in the Andhra Pradesh Gazette, apply all or any of the provisions of this Act except sub-section (2) of Section 3 to any other area in the State of Andhra Pradesh with effect from such date as may be specified in the notification, and may cancel or modify any such notification.
