Section 13(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(3)Nothing in this Section, shall entitle the landlord, who has recovered possession of the building for repairs, alterations or additions or for reconstruction to convert a residential building into a non-residential building or a non-residential building into a residential building unless such conversion is permitted by the authorised officer at the time of passing an order under sub-section (1).
