Section 24(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)The Controller thereafter shall cause the publication of a proclamation affixing copies of the same both on the notice board of his office premises as well as on the building concerned directing the person or persons to whom such articles belong to appear before him within thirty days from the date of the said proclamation, and to satisfy the Controller that he is entitled to receive such articles. If the Controller is satisfied, he shall deliver such articles to such person subject to the payment of necessary charges for removal, transport and safe custody of such articles.
