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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)premises shall be deemed to be productive of rent, if let to a tenant having a continuing right of occupation thereof, whether they are actually occupied by such tenant or not;