Section 35(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)The Rent Tribunal, upon filing an appeal under sub-section (1) shall serve notice, (including electronic means) accompanied by copy of appeal to the respondent and fix a hearing not later than 30 days from the date of service of notice of appeal on the respondent and the appeal shall be disposed of within a period of one hundred and twenty days from the date of service of notice of appeal on the respondent.
