Section 6(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)In the event of the death of a tenant, the right of tenancy of residential and non-residential premises shall devolve for the remaining period of tenancy to his successors in following order, if the successor had been ordinarily living or working in the premises with the deceased tenant upto his death.(a)Spouse;(b)Sons/unmarried daughters;(c)Parents;(d)Daughter-in-law being the widow of a predeceased son.
