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 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (3)On deposit of the rent, the Rent Authority shall investigate the case and pass an order based on facts of the case.
