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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1)(b) in Andhra Pradesh Housing Board Act, 1956

(b)that any person is in authorised occupation of any Board premises, the competent authority may, notwithstanding anything contained in any law for the time being in force, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises or (iii) in such other manner as may be prescribed, order that such person, as well as