Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 9 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961 9. If the building is not occupied by the landlord, whether it is occupied by single tenant or by more than one tenant.
