Section 3(8) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(8)(a)Any officer empowered by the Government in this behalf may summarily dispossess:(i)any landlord, tenant or other person occupying any building in contravention of the provisions of this Section or any landlord who fails to deliver to the Government possession of any building in respect of which they are deemed to be the tenant by virtue of this Section; or(ii)any officer, local authority or public institution, continuing to occupy or failing to deliver possession of any building, in respect of which the Government are deemed to be the tenant by virtue of this Section, after the termination of his or its licence to occupy such building, and take possession of the building including any portion thereof which may have been sub-let.Explanation: The provision of this clause shall apply also to cases which arose before the date of the commencement of this Act.(b)If free access to the building is not afforded to the officer, empowered under clause (a), he may after giving reasonable warning and facility to withdraw to any woman not appearing in public according to the customs of the country, remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.(c)Any landlord, tenant or other person or any officer, local authority or public institution, liable to be summarily dispossessed under clause (a), shall pay to the Government:(i)the fair rent payable for the building under the provisions of this Act for the period of his or its occupation or possession thereof as described in that clause; and(ii)the expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them.
