Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 31] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(iii) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 (iii)'Building' means any house or but or part of a house or hut, let or to be let separately for residential or non-residential purposes and includes:
