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] [Entire Act] State of Andhra Pradesh - Section Section 18 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 18. Information about the property manager. - In case the landlord has hired a property manager, the landlord must provide tenant the following information-
