Section 9 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
9. Revision of Rent.
(1)The revision of rent between the landlord and the tenant shall be as per the terms set in the Tenancy Agreement.(2)Save as agreed otherwise in the agreement, the landlord shall give a notice in writing three months before the revised rent becomes due.(3)If a tenant who has been given notice of an intended rent increase under sub-section (2), fails to give the landlord notice of termination of tenancy, the tenant shall be deemed to have accepted whatever rent increase has been proposed by the landlord.(4)In case the premises has been let for a fixed term, rent may not be increased during the currency of the tenancy period unless the amount of increase or method of working out the increase is expressly set out in the Tenancy Agreement.(5)No tenant shall directly or indirectly sublet or assign, whole (or part) of the premises for a rent that is higher than the rent (or the proportionate rent) charged by the landlord to the tenant(6)Where the landlord, after the commencement of tenancy and with agreement with the tenant has incurred expenditure on account of improvement, addition or structural alteration in the premises occupied by the tenant, which does not include repairs necessary to be carried out under Section 15, the landlord may increase the rent of the premises by an amount as agreed between the landlord and the tenant, prior to the commencement of the work and such increase in rent shall become effective from one month after the completion of work.(7)Where after the rent of a premises has been agreed or fixed, there has been a decrease or diminution or deterioration of accommodation or housing services in the premises, the tenant may claim a reduction in the rent and in the case of conflict may approach the Rent Authority.(8)The landlord may either restore the premises and the housing services as at the commencement of tenancy or agree for a reduction in rent.
