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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6)(ii) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(ii)where owing to any omission or act or obstructive or preventive tactics on the part of the landlord, there has been delay in coming to a decision whether or not the building is required for any of the purposes, or for occupation by any of the officers specified in sub-section (3) the Government shall be deemed to be the tenant of the landlord only from such later date as may be fixed by the authorised officer having regard to the circumstances of each case;