Section 3(6)(iv) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6)(iv) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(iv)the reasonable rent fixed by the authorised officer under the foregoing proviso, shall be subject to such fair rent as may be determined by the Controller,

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State of Andhra Pradesh - Subsection

Section 3(6)(iv) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960