Section 4 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
4. [ [Substituted for sub-rule (1) by G.O.Ms.No. 222, G.A. (Acc. A), dated 26-2-1971.]
(1)"Every notice under sub-section (1) or sub-section (2) of Section 3 shall contain the particulars mentioned in the form appended to these rules and shall be presented to the authorised officers.]FormNotice of Vacancy[See Rule 4(1) of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961]
