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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(a) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(a)an agreement in writing was already entered into it shall be registered or notarized within six months of the commencement of this Act if it is not registered or notarized.