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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(8) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(8)The Rent Court may set aside any order passed ex parte if the aggrieved party files an application and satisfies it that notice was not duly served or that he was prevented by any sufficient cause from appearing when the case was called for hearing.