Section 4 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
4. Tenancy agreement.
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, no person shall, after the commencement of this Act, let or take on rent any premises except by an agreement in writing, signed by the landlord and tenant jointly, in the form specified in the First Schedule. Such agreement shall be registered or notarized with the notary public. Two copies of the tenancy agreement to be made in original one each for the landlord and tenant.(2)Where, in relation to a tenancy created before the commencement of this Act-(a)an agreement in writing was already entered into it shall be registered or notarized within six months of the commencement of this Act if it is not registered or notarized.(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy, in the form specified in the First Schedule and get this registered or notarized within six months of the commencement of this Act.(3)Information provided as per sub-sections (1) and (2) shall be taken as evidence of facts relating to tenancy and matters connected therewith and in its absence any statement in the agreement shall not be received as evidence of the facts in any Court of law.
