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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(3)If a tenant who has been given notice of an intended rent increase under sub-section (2), fails to give the landlord notice of termination of tenancy, the tenant shall be deemed to have accepted whatever rent increase has been proposed by the landlord.