Section 10B(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(3)Where the landlord, his spouse or his dependent son or daughter referred to in sub-section (1) or sub-section (2) has let out more than one premises, it shall be open to him, his spouse or his dependent son or daughter, as the case may be, to make an application under that sub-section in respect of only one of the premises chosen by him.
