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[Cites 0, Cited by 4] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(e) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(e)The Controller shall, if he is satisfied that the claim of the landlord is bona fide, makes an order directing the tenant to put the landlord in possession of the building on such date as may be specified by the Controller and if the Controller is not so satisfied, he shall make an order rejecting the application: