Section 3(4)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

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State of Andhra Pradesh - Subsection

Section 3(4)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(c)Where a landlord fails to give intimation to the authorised officer as required under clause (b), the Government or the authorised officer shall have power, if the building is required for any of the purposes, or for occupation by any of the officers specified in sub-section (3), to give intimation to the landlord that the building is so required and thereupon the provisions of sub-sections (6) and (8) shall apply to the building.

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State of Andhra Pradesh - Subsection

Section 3(4)(c) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960