Section 4 in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
4. Permission to return temporarily
The Commissioner or the District Magistrate may, by an order, permit any person in respect of whom an order has been made under clause (a) of subsection (3) of section 3, to enter or return, for a temporary period, into or to the area from which he was directed to remove himself, subject to such conditions as the Commissioner or the District Magistrate may specify and may, at any time rescind any such permission.
