Section 5 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
5. Period of Tenancy.
(1)All tenancies entered into after the commencement of this Act shall be for a period as agreed between the landlord and the tenant and as specified in the tenancy agreement.(2)The tenant may approach the landlord for renewal or extension of the tenancy, within the period agreed to in the tenancy agreement, prior to the end of tenancy period and if agreeable to the landlord may enter into a new tenancy agreement with the landlord on mutually agreed terms and conditions.(3)If a tenancy for a fixed term ends and has not been renewed, the tenant shall vacate the premises forthwith and put in possession the landlord in such premises.
