Section 28(3) in Andhra Pradesh Municipalities Act, 1965
(3)Whenever any property is requisitioned under sub-section (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-section.Explanation. - For the purpose of this section, premises' means any land, building, part of a building and include a hut, shed or other structure or any part thereof; and vehicle' means any vehicle used or capable of being used, for the purpose of road transport, whether propelled by mechanical power or otherwise.
