Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

AN ACT TO REVISE THE LAW RELATING TO THE REGULATION OF RENT AND TO BALANCE THE RIGHTS AND DUTIES OF LANDLORDS AND TENANTS TO RESIDENTIAL AND NON- RESIDENTIAL PREMISES IN THE URBAN AND OTHER AREAS AND TO PROVIDE FOR QUICK RESOLUTION OF DISPUTES AND MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.

Act number

Act 5 of 2016

Year

2016

Enacted on

21-01-2016

In force from

08-02-2016

Jurisdiction

Andhra Pradesh State Act

Subjects

Housing And Urban Development

Read the full text of Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 section by section on LawLens.

Official source: India Code