Section 28 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
28. Vacant possession of landlord.
- Notwithstanding anything contained in any other law for the time being in force, where the interest of a landlord in any premises is determined for any reason whatsoever and any order is made by the Rent Court under this Act for the recovery of possession of such premises, the order be binding on all occupants who may be in occupation of the premises and vacant possession thereof shall be given to the landlord by evicting all such occupants therefrom.
