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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(3)In making a rule under this Section, the Government may provide that a person who contravenes any of the provisions thereof, shall be punishable with fine which may extend to two thousand rupees.