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[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(6)(a) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(a)All applications under clauses (a), (b), (c), (e), (f) and (h) of sub-section (2) of Section 21 shall be decided within 90 days of filing of application to the Rent Court.