Section 205(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)Whenever any premises is requisitioned under sub-Section (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-Section.Explanation. - For purposes of this Section 'premises' means any land, building or part of a building and includes a hut, shed or other structure or any part thereof and 'vehicle' means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
