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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

(c)if the address of such person is known to the Controller, the appellate authority or other authorised person, by sending it to him by registered post; or