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[Cites 0, Cited by 1] [Section 1(2)] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(2)(a) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(a)This Act, except sub-section (2) of Section 3, shall apply to the cities of Hyderabad and Secunderabad [Visakhapatnam and Vijayawada] [Amended by Act 22 of 1985.] [and to all Municipal Corporations and Municipalities in the State of Andhra Pradesh.] [Substituted by Act 27 of 1997, w.e.f. 18-8-1994.]