Section 7(2)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

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State of Andhra Pradesh - Subsection

Section 7(2)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(b)save as provided in clause (a), any sum paid in excess of the agreed rent whether before or after the commencement of this Act, in consideration of the grant, continuance or renewal of the tenancy of the building after such commencement, shall be refunded by the landlord to the person by whom it was paid or, at the option of such person, shall be otherwise adjusted by the landlord.

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State of Andhra Pradesh - Subsection

Section 7(2)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960