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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(1)From every final order passed by the Rent Court, an appeal shall lie to the Rent Tribunal, within the local limits, of whose jurisdiction the premises is situated and such an appeal shall be filed within a period of thirty days from the date of final order alongwith copy of such final order (including means).