Section 10(5)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

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State of Andhra Pradesh - Subsection

Section 10(5)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(b)Where a tenant who is entitled to apply for possession under clause (a) fails to do so within one month from the date on which the right to make the application accrued to him, the Government or the authorised officer shall have power, if the building is required for any of the purposes, or for occupation by any of the officers specified in sub-section (3) of that section, to give intimation to the landlord that the building is so required, and thereupon the provisions of sub-sections (6) and (8) of Section 3 shall apply to the building:

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State of Andhra Pradesh - Subsection

Section 10(5)(b) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960