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

State of Andhra Pradesh - Subsection

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

(iii)the rent payable shall be the fair rent, if any, fixed for the building under the provisions of this Act ; and if no fair rent has been so fixed, such reasonable rent as the authorised officer may determine;