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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(6) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(6)Where the Controller is satisfied that any application made by a landlord for the eviction of a tenant is frivolous or vexatious, the Controller may direct that compensation, not exceeding fifty rupees be paid by such landlord or the tenant.