Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (2)The written notice will specify the reason for entry, the day and time of entry between 7.00 a.m. to 8.00 p.m.
