Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

10. Rent Authority to fix or revise rent.

- The Rent Authority on an application by the landlord or tenant will fix or revise, as the case may be, the rent or other charges payable by the tenant as also fix the date from which the revised rent becomes payable.