Section 24(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(1)If any articles are found in a building at the time of an execution of an eviction order and if the person to whom such articles belong does not take possession of such articles, then they will be taken into the custody of the Controller after causing the preparation of an inventory of the same in the presence of Panchas.
