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[Cites 0, Cited by 13] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(1)The Controller shall, on application by the tenant or landlord of a building, fix the fair rent for such building after holding such enquiry as the Controller thinks fit.