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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2)(f) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(f)that the premises or any part thereof are required by the landlord for carrying out any repairs, building, rebuilding additions, alterations or demolition, for change of its use as a consequence of change of land use made by the competent authority under relevant law applicable to the local authority.