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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)Any premise(s) owned or promoted by the Central or State or Local Authority or a Government undertaking or enterprise or a statutory body or cantonment board.