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[Cites 0, Cited by 0] [Section 35(5)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(5)(b) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(b)The decision of the Rent Tribunal shall be final and no further appeal or revision shall lie against the order.