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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(3)In the event of tenants refusal to carry out scheduled or agreed repairs, the landlord shall get the repairs done and deduct the amount from the Security Deposit.