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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(4)In case the landlord refuses to carry out the scheduled or agreed repairs, the tenant can get the work done and deduct the same from periodic rent:Provided that the deduction from rent in any one month shall not exceed fifty per cent of the agreed rent for one month.