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 33] [Entire Act] State of Andhra Pradesh - Subsection Section 33(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (3)The service of notices by the Rent Court or Rent Tribunal may be by registered post or through electronic mode or by any other manner as may be prescribed.
