Section 20(5) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(5)The Rent Authority may direct that compensation be paid to the landlord or tenant if it finds that the application was made frivolously or vexaciously.Explanation : - Essential services includes supply of water, electricity, lights in passages, lifts and on staircase, conservancy, parking, communication links and sanitary services or such other services as may be specified by the Government.Chapter-V Repossession of the Premises by the Landlord
