Section 8(b) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(b)in case of tenancies entered into before the commencement of this Act, after the expiry of twelve months from the commencement of this Act, rent payable shall be as per clause (a) and-(i)the landlord shall intimate the tenant, two months prior to the expiry of the said twelve months, about the revision in rent, if required;(ii)In the absence of an agreement between the landlord and the tenant on the rent payable as per clause (a), the landlord shall have the option to terminate the tenancy as per clause (a) of sub-section (2) of Section 21.
