Section 23(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)On receipt of an application for the execution of orders as provided by sub-rule (1), the Controller shall ascertain whether all the requirements have been complied, and if they have not been complied, the Controller may reject the application or may allow the defect to be remedied within the time to be fixed by him.
