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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(10) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

(10)Rental value as entered in the property tax assessment book of the Municipal Council, Zilla Parished or the Corporation of Hyderabad, and if the building was constructed before the 5th April, 1944, the rental value as aforesaid relating to the twelve months immediately preceding the 5th April, 1944.