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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6)(vi) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(vi)no structural alterations shall be made in the building unless the consent of the land lord is also obtained therefor.