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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(3)The Rent Court may, on an application made to it in the manner prescribed, make an order putting the landlord in possession of the premises by evicting the tenant after expiry of the tenancy period specified in the agreement.