Section 17(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(1)A landlord or the property manager may enter a premises in accordance with written notice given to the tenant at least twenty four hours before the time of entry under the following circumstances.(a)to carry out repairs or replacement or do or get done work in the premises;(b)to carry out an inspection of the premises for the purpose of determining whether the premises is in a habitable state;(c)for any other reasonable reason for entry specified in the Tenancy Agreement.
