Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 42 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

42. Members etc., to the public servants.

- All members of Rent Authority, Rent Court and Rent Tribunal appointed under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860.