Section 24 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
24. Refund of advance rent by the landlord.
(1)The period of first six months and thereafter it shall be thrice the monthly rent under sub-section (2) of Section 21, and he had received any rent or any other payment in advance from the tenant, he shall before recovery of possession, refund to the tenant such an amount after deducting the rent and other charges due to him.(2)If any default is made in making any refund, the landlord shall be liable to pay interest at the rate of 18% per annum on the amount which he has omitted or failed to refund.
