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[Cites 0, Cited by 7] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(8) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(8)Notwithstanding anything in this Section, no person who is receiving or is entitled to receive the rent of a building merely as an agent of the landlord shall, except with the previous written consent of the landlord, be entitled to apply for the eviction of a tenant.