Section 157 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
157. Mode of evicting unlawful occupant.
- Whenever a Collector may desire to evict, under the provisions of this Act or any other law, any person having unlawful occupation of any land, such eviction shall be made in the following manner :(1)a notice shall be served on the unlawful occupant requiring him to vacate the land within a fixed period from the date of receipt of the notice;(2)if it is not obeyed such person shall be evicted from the land by force;
