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 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (1)A tenant shall not be evicted during the continuance of tenancy agreement except in accordance with the provisions of sub-section (2).
