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

11. Security Deposit.

(1)Save an agreement to the contrary, it shall be unlawful to charge a security deposit in excess of three times the monthly rent.
(2)The security deposit shall be refunded to the tenant within one month after vacation of the premises, after making due deduction of any liability of the tenant.