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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1)(b) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(b)the Rent Court then shall issue notice to the opposite party, (including electronic means) accompanied by copies of application, affidavits and documents;