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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(7) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(7)An order made by a Rent Court or an order passed in appeal or review under this Chapter shall be executable by the Rent Court as a decree of a civil Court and for this purpose, the Rent Court shall have the powers of a civil Court.