Section 5(1) in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
(1)Where any person fails or refuses to vacate and deliver possession of the demised premises under section 4, the Estate Officer in case of a building, and the Mandal Revenue Officer in case of a land shall serve an order of eviction in the manner prescribed on the person in occupation of the demised premises or on his agent requiring him to vacate and deliver possession thereof within such time as may be specified in such order and after the receipt of such order the person in occupation of the demised premises shall vacate the same and deliver possession thereof to the Estate Officer or as the case may be to the Mandal Revenue Officer within such time as may be specified, in such order.
