Section 3(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

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State of Andhra Pradesh - Subsection

Section 3(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(a)Every landlord shall within ten days after the building becomes vacant by his ceasing to occupy it, or by the termination of a tenancy, or by the eviction of the tenant or by release from requisition or otherwise give notice of the vacancy in writing to the officer authorised in that behalf by the Government.

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State of Andhra Pradesh - Subsection

Section 3(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960