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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(2)Where two or more Rent Courts are constituted for any urban area, the State Government may, by general or special order, regulate the distribution of business among them.