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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3)(b) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(b)by written order, require any person to produce for his inspection such books or documents relevant to the inquiry, at such time and at such place as may be specified in the order.