Section 19(d) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

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State of Andhra Pradesh - Subsection

Section 19(d) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(d)giving notices to tenant(s) for

(i)proper maintenance of the premises,

(ii)delay in payment of rent;

(iii)revision of rent;

(iv)vacation of premises;

(v)renewal of tenancy;