Section 3(5) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(5)The landlord shall not let the building to a tenant or occupy it himself, before the expiry of the period of fifteen days specified in sub-section (3), unless in the meantime he has received intimation that the building is not required for the purposes, or for occupation by any of the officers, specified in that sub-section.
