Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(7) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961 (7)If the building is not occupied by the landlord, whether it is occupied by a single tenant or by more than one tenant.
