Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(1)Where the landlord does not accept any rent and other charges payable or refuses to give a receipt, the rent and other charges shall be paid to the landlord through online transfer to his bank account or any other method as may be prescribed.