Section 33(5) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(5)The Rent Court shall not ordinarily allow more than three adjournments at the request of a party throughout the proceedings and in case it decides to do so, it shall record the reasons for the same in writing and order the party requesting adjournment to pay three times the current minimum wages payable to a skilled worker.
