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 1] [Section 3(1)] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(1)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 (b)Every notice given under clause (a) shall contain such particulars as may be prescribed.