Section 18 in Andhra Pradesh Special Courts Act, 2016
18. Power to make possession.
(1)Where any money or property or both have been confiscated to the State Government under this Act, the concerned Authorised Officer shall order the person affected, as well as any other person, who may be in possession of the money or property or both to surrender or deliver possession thereof to the concerned Authorized Officer or to any person duly authorized by him in this behalf, within thirty days of the service of the order :Provided that the Authorised Officer, on an application made in that behalf and being satisfied that the person affected is residing in the property in question, may instead of dispossessing him immediately from the same, permit such person to occupy it for a limited period to be specified on payment of market rent to the State Government and thereafter, such person shall deliver the vacant possession of the property'.(2)If any person refuses or fails to comply with an order made under sub-section (1), the Authorised Officer may take possession of the property and may, for that purpose, use such force as may be necessary.(3)Notwithstanding anything contained in sub-section (2) the Authorised Officer may, for the purpose of taking possession of any money or property or both referred to in subsection (1), requisition the service of any police officer to assist and it shall be the bounden duty of such officer to comply with such requisition.
