Section 4(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(2)In fixing the fair rent under this Section, the Controller shall have due regard:(a)to the prevailing rates of rent in the locality for the same or similar accommodation in similar circumstances during the twelve months prior to the 5th April, 1944;(b)to the rental value as entered in the property tax assessment book of the concerned local authority relating to the period mentioned in clause (a);(c)to the circumstances of the case, including any amount paid by the tenant by way of premium or any other like sum in addition to rent after the 5th April, 1944.
