Section 23(5) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(5)An order of eviction passed under Sections 10, 12 and 13 shall be executed by evicting the person against whom the order was passed or any other person bound by the said order and by delivering the vacant possession of the building in regard to which the order was passed either to the person in whose favour the order was passed or to such person as he may appoint to take delivery on his behalf.
