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[Cites 0, Cited by 2] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(d) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(d)Where the tenancy is for a specified period agreed upon between the landlord and the tenant, the landlord shall not be entitled to apply under this sub-section before the expiry of such period.