Section 26 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
26.
All proceedings commenced and action taken under the Madras Buildings (Lease and Rent Control) Rules, 1951, or the Hyderabad Houses (Rent, Eviction and Lease) Control Rules, 1954, shall be continued and, so far as may be, deemed to have been commenced or taken under these rules.
