Section 15(5) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(5)Tenant to look after the premises :- In case the unit is uninhabitable without the repairs and the landlord has refused to carry out the required repairs, after being called upon to get the repairs done in writing by the tenant(s), the tenant(s) will have the right to vacate the unit after giving landlord fifteen days of notice in writing or by approaching the Rent Authority.
