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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

(3)Where the application is admitted, the Controller shall enter in the proper register a note of the application, of the date on which it was made, shall subject to the provisions hereinafter contained allow execution of orders.