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[Cites 0, Cited by 1] [Section 3(4)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)The authorised officer may, on receipt of an application from the landlord, or on receipt of a direction from the Government in pursuance of an application made to them by the landlord, release a building for the occupation of the landlord.