Section 24(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(1)The period of first six months and thereafter it shall be thrice the monthly rent under sub-section (2) of Section 21, and he had received any rent or any other payment in advance from the tenant, he shall before recovery of possession, refund to the tenant such an amount after deducting the rent and other charges due to him.
