Section 3(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(2)[In any Municipal Corporation or in any Municipality] [Substituted by Act 27 of 1997, w.r.e.f. 18-8-1994.] (including the cities of Hyderabad and Secunderabad), [Visalchapatriam and Vijayawada] [Inserted by the A.P. Act 22 of 1985.] to which this sub-section has been applied under clause (b) of sub-section (2) of Section 1, where the tenant of a building puts another person in occupation thereof and does not re-occupy it within a period of three months, then, on the expiry of such period, the tenancy shall be deemed to have terminated and it shall be the duty of the tenant, and also of the landlord if he is aware of such termination, to give notice thereof in writing to the authorised officer within seven days of such termination.Provided that where the tenant obtains written permission from the authorised officer to re-occupy the building within a period of six months, this sub-section shall have effect as if for the period of three months specified therein a period of six months were substituted.Explanation: This sub-section shall not apply where the building has been sub-let by a tenant entitled to do so, after giving due notice to the authorised officer under sub-section (1) and in conformity with the provisions of this Section.
