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State of Andhra Pradesh - Section

Section 28 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

28. Landlord and tenant to furnish particulars.

- Every landlord and every tenant of a building shall be bound to furnish to the Controller or any person authorised by him in that behalf, such particulars in respect of the building as may be prescribed by rules made under this Act.