Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(8) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (8)The landlord may either restore the premises and the housing services as at the commencement of tenancy or agree for a reduction in rent.
