Section 208 in Andhra Pradesh Panchayat Raj Act, 1994
208. Eviction from requisitioned premises.
(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under Section 205 may summarily be evicted from the premises by an officer empowered by the A.P. Election Commissioner for Local Bodies in this behalf.(2)Any officer so empowered may, after giving to any woman not appearing in public, reasonable warning and facility to withdraw, remove or open any lock or bolt or break open any door of any building or do any other act necessary for effecting such eviction.
