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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1)(c) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(c)the opposite party shall file a reply (including electronic means) accompanied by affidavits and documents, if any, after serving a copy of the same to the applicant;