Section 21(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)The Rent Court shall, on an application made to it in the manner prescribed, make an order for the recovery of possession of the premises on one or more of the following grounds, namely :-(a)that the landlord and tenant have failed to agree to the rent payable under Section 8;(b)that the tenant has not paid the arrears in full of rent payable and other charges payable as specified in sub-section (1) of Section 13 for two months, including interest for delayed payment as may be specified for in the tenancy agreement or prescribed, as the case may be, within one week of notice of demand served by email, registered post or in person or in any other manner as may be prescribed for the arrears of such rent and other charges payable.Provided that no order for eviction of the tenant on account of default of payment of rent shall be passed, if the tenant makes payment to the landlord or deposits with Rent Court all arrears of rent including interest within one week of notice being served on him :Provided further that this relief shall not be available again, if the tenant defaults in payments of rent consecutively for two months in any one year subsequent to getting relief once;(c)that the tenant has after the commencement of this Act, parted with the possession of whole or any part of the premises without obtaining the written consent of the landlord;(d)that the tenant has continued misuse of the premises even after receipt of notice from the landlord to stop such misuse.Explanation : - For the purpose of this clause, misuse of premises means encroachment of additional space by the tenant or use of premises which causes public nuisance or causes damage to the property or is detrimental to the interest of the landlord or for an immoral or illegal purposes;(e)that the premises or any part thereof are required by the landlord for carrying out any repairs or building or rebuilding or additions or alterations or demolition, which cannot be carried out without the premises being vacated :Provided that the re-entry of the tenant after such repairs, rebuilding, addition, alteration etc., will be allowed only when it has been mutually agreed to between the landlord and the tenant and the new tenancy agreement is entered between them in writing which shall be registered or notarized.Provided further that re-entry of the tenant shall not be allowed in the absence of such mutual agreement and also in cases where the tenant has absence of such written agreement and also in cases where the tenant has been evicted under the orders of the Rent Court.(f)that the premises or any part thereof are required by the landlord for carrying out any repairs, building, rebuilding additions, alterations or demolition, for change of its use as a consequence of change of land use made by the competent authority under relevant law applicable to the local authority.(g)that the premises let for residential or non-residential purpose are required by the landlord for occupation for residential or non-residential purpose for himself or for any member of his family or for any person for whose benefit the premises were held and the landlord or such person is not in possession of any suitable accommodation within the same urban area;(h)that the tenant has given written notice to quit and in consequence of that notice the landlord has contracted to sell the accommodation or has taken any other step, as a result of which his interests would seriously suffer if he is not put in possession of that accommodation;
