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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(2)A tenant in occupation of a building may, if the landlord has contravened the provisions of this Section make an application to the Controller complaining of the such contravention.