Section 10(2)(v) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

[Cites 0, Cited by 31] [Section 10(2)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2)(v) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(v)that the tenant has secured alternative building or ceased to occupy the building for a continuous period of four months without reasonable cause; or

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State of Andhra Pradesh - Subsection

Section 10(2)(v) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960