Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(14) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961 (14)A copy of the agreement of tenancy entered into between the landlord and the tenant, if any.
