Section 194(4) in Andhra Pradesh Municipalities Act, 1965
(4)If any damage to the property of the council is caused by any person occupying any such premises, he shall be liable to pay such compensation to the council for the damage as may be fixed by the council, and the amount of such compensation shall, in case of dispute, be determined and recovered in the manner hereinafter provided.Explanation. - For the purpose of this section, the term "premises" shall mean any land or building or part of a building and includes(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a buildings, and(ii)any fittings affixed to such building, or part of a building for the more beneficial enjoyment thereof.
