Section 4(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(3)In fixing the fair rent of residential buildings, the Controller may allow:(i)if the rate of rent or rental value referred to in sub-section (2) does not exceed twenty-five rupees per mensem, an increase not exceeding 12 ½ per cent, on such rate or rental value;(ii)if the rate of rent or rental value exceeds twenty-five rupees per mensem, but does not exceed fifty rupees per mensem, an increase not exceeding 18¾ per cent, on such rate or rental value;(iii)if the rate of rent or rental value exceeds fifty rupees per mensem, an increase not exceeding 37 ½ per cent, on such rate or rental value:Provided that in the case of a residential building which has been constructed after 5th April, 1944, the percentage of increase shall not exceed 37 ½, 56 ¼ and 75 respectively.
