Section 20(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)In case of contravention of provisions of sub-section (1) and on application from the tenant or the landlord, as the case may be, the Rent Authority after examining the matter may pass an interim order directing the restoration of supply of essential services immediately pending the inquiry referred to in sub-section (3).
