Section 12 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
12. One set of original agreement to be given to the tenant.
- After the tenancy agreement has been signed by both the landlord and tenant; the landlord must give one original signed and registered or notarized agreement to the tenant within fifteen days of the agreement being signed by both die landlord and the tenant in the manner as prescribed.
