Section 14 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
14. Complete address of the landlord.
Place :Date :Signature of the Landlord/Tenant.Note: The notice under sub-section (1) of Section 3 shall be a notice of actual vacancy and not a notice of anticipated vacancy. Even if a landlord gives a notice in anticipation of his building becoming vacant, it is obligatory on him to give within ten days of his building actually becoming vacant a notice of such actual vacancy with the particulars referred to in this rule.(2)[ The intimation to be given by the Government or the authorised officer under sub-section (3) or sub-section (4)(c) of Section 3 shall be served on the landlord concerned:(i)by delivering or tendering it to him; or(ii)where it is not possible to so deliver or tender, by delivering or tendering it to any agent or employee of such landlord or to any adult member of his family, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which the landlord is known to have resided last, or carried on business or personally worked for gain; or(iii)failing service by the aforesaid means, by registered post, acknowledgement due.(3)An order passed by the Controller under sub-section (3) or sub-section (5) of Section 10, shall be served on the person concerned personally or sent to him by registered post, acknowledgement due.] [Substituted by G.O.Ms.No. 2436, G.A. (Acc), dated 28-12-1965.]
