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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(1)The provisions of the Court-Fees Act, 1870 shall apply in respect of applications or appeals to be presented before the Rent Authority or Rent Court or Rent Tribunal, as the case may be.