Section 40 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
40. Jurisdiction of civil Courts barred in respect of certain matters.
(1)Save as otherwise provided in this Act, no civil Court shall entertain any suit or proceeding insofar as it relates to the provisions of this Act.(2)The jurisdiction of the Rent Court shall be limited to tenancy agreement submitted to it as per First Schedule and the question of title and ownership of premises shall not be entertained by it.
