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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(b) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy, in the form specified in the First Schedule and get this registered or notarized within six months of the commencement of this Act.