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

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State of Andhra Pradesh - Subsection

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

(i)that the tenant has not paid or tendered the rent due by him in respect of the building within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement, by the last day of the month next following that for which the rent is payable; or

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State of Andhra Pradesh - Subsection

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