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[Cites 0, Cited by 1] [Section 1(2)] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(2)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(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.