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

State of Andhra Pradesh - Subsection

Section 9(7) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(7)Where after the rent of a premises has been agreed or fixed, there has been a decrease or diminution or deterioration of accommodation or housing services in the premises, the tenant may claim a reduction in the rent and in the case of conflict may approach the Rent Authority.