Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 40] [Entire Act] State of Andhra Pradesh - Subsection Section 40(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (1)Save as otherwise provided in this Act, no civil Court shall entertain any suit or proceeding insofar as it relates to the provisions of this Act.
