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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1)(d) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(d)appointing any advocate or any other competent person including officers of the Rent Court or local administration or local body for the execution of the order.