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

State of Andhra Pradesh - Subsection

Section 35(6) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(6)On application of any of the parties and after notice to the parties and after hearing such of them as have desired to be heard, or of its own motion without such notice, the Rent Tribunal may at any stage transfer any case from one Rent Court to any other Rent Court for disposal