Section 19 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
19. Role and responsibilities of property manager.
- The functions of the property manager may include the following,-(a)collection of rent against receipt;(b)getting essential repairs done on behalf of the landlord;(c)inspection of the premises from time to time;(d)giving notices to tenant(s) for(i)proper maintenance of the premises,(ii)delay in payment of rent;(iii)revision of rent;(iv)vacation of premises;(v)renewal of tenancy;(e)help in resolution of disputes among tenants and between landlord and tenant(s);(f)any other matters relating to tenancy.
