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[Cites 0, Cited by 50] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(c)A landlord who is occupying only apart of a building, whether residential or non-residential may, notwithstanding anything in clause (a), apply to the Controller for an order directing any tenant occupying the whole or any portion of the remaining part of the building to put the landlord in possession thereof, if he requires additional accommodation for residential purposes or for the purpose of a business which he is carrying on, as the case may be.