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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(2)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(b)Sib-section (2) of Section 3 shall apply to the cities of Hyderabad and Secunderabad, ["Visakhapatnam and Vijayawada"] [Amended by Act 22 of 1985.] [to any Municipal Corporation or Municipality in the State of Andhra Pradesh] [Substituted by Act 27 of 1997, w.e.f. 18-8-1994.], if the State Government, by notification in the Andhra Pradesh Gazette, so direct.