Section 10B(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(1)Where the landlord is a retired employee of the State or Central Government, and the premises let out by him, his spouse or his dependent son or daughter are required for his own use, such employee may, within one year from the date of his retirement or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Court for recovering immediate possession of such premises.
