Section 23 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
23. Compensation in case of non-vacancy.
(1)A landlord is entitled to compensation of double the monthly rent for the use and occupation of a premise by a tenant who does not vacate the unit after his tenancy has been terminated by order, notice or agreement for the period of first six months and thereafter it shall be thrice the monthly rent.
