Section 38 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
38. Powers and Procedure of Rent Authority.
- The Rent Authority shall have the same powers as are vested in Rent Court under the Act, in any proceeding under Sections 4, 9,10, 14, 15 and 20 of the Act. The procedure as laid in Sections 33 and 36 of the Act shall be followed in disposal of such applications.
