Section 14(2)(ii) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

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State of Andhra Pradesh - Subsection

Section 14(2)(ii) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

(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

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State of Andhra Pradesh - Subsection

Section 14(2)(ii) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961