Section 92(2) in Andhra Pradesh Municipalities Act, 1965
(2)For the purpose of sub-section (1),(a)premises shall be deemed to be vacant only if they are unoccupied and unproductive of rent;(b)premises shall be deemed to be productive of rent, if let to a tenant having a continuing right of occupation thereof, whether they are actually occupied by such tenant or not;(c)premises furnished or reserved by the owner for his own occupation whenever required shall be deemed to be occupied whether they are actually occupied by the owner or not,(d)premises used or intended to be used for the purposes of any industry which is seasonal in character shall not be deemed to be vacant merely on account of their being unoccupied and unproductive of rent during such period or periods of the half-year in which seasonal operations are normally suspended;(e)a vacancy which has continued during the whole of the month of February shall be deemed to have continued for not less than thirty consecutive days.
