Section 10A(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(3)Where the landlord referred to in sub-section (1) or sub-section (2) has let out more than one premises, it shall be open to him, his spouse or his dependent son or daughter to make an application under that sub-section in respect of only one of the premises chosen by him.Explanation: For the purpose of this section, "armed forces" means an armed force of the Union constituted under an Act of Parliament and includes a member of the police force as defined under the Andhra Pradesh Members of Police Force (Regulation of Transfers) Act, 1985 (Act No. 9 of 1985).
