Section 7(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

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State of Andhra Pradesh - Subsection

Section 7(1)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(a)the landlord shall not claim, receive or stipulate for the payment of

(i)any premium or other like sum in addition to such fair rent, or

(ii)save as provided in Section 5 or Section 6, anything in excess of such fair rent: