Section 10B(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(2)Where the landlord is an employee of the State or Central Government and has a period of less than one year preceding the date of his retirement and the premises let out by him, his spouse or his dependent son or daughter are required by him for his own use after his retirement, he may, at any time within a period of one year before the date of his retirement, apply to the Court for recovering immediate possession of such premises.
