Section 3 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
3. Act not to apply to certain premises.
- Nothing in this Act shall apply to-(a)Any premise(s) owned or promoted by the Central or State or Local Authority or a Government undertaking or enterprise or a statutory body or cantonment board.(b)Premise(s) owned by a company, university or organization given on rent to its employees as part of service contract;(c)Any premise(s) owned by religious or charitable institutions as may be specified by the Central/State Government, by notification;(d)Any premise(s) owned by Wakfs registered under the Wakf Act, 1995 or to any trust registered under the Public Trust Act;(e)Any other building and/or category of building(s) specifically exempted in public interest by the State Government through notification:Provided that any owner of the premise(s) falling under clauses (a) to (e) of the above, may opt that the tenancy agreement entered into by them be regulated under the provisions of this Act.
