Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(2)(a) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968 (a)the form of any notice required or authorised to be given under this Act and the manner in which it may be served;