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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(2)The Rent Court may take the help from the local Government or local body or the local police for the execution of the final orders :Provided that the help of police shall be obtained subject to payment of such costs by the litigants as may be decided by the Rent Court.