Section 3(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(1)(a)Every landlord shall within ten days after the building becomes vacant by his ceasing to occupy it, or by the termination of a tenancy, or by the eviction of the tenant or by release from requisition or otherwise give notice of the vacancy in writing to the officer authorised in that behalf by the Government.Explanation: A landlord who, having obtained possession of a building under sub-section (3) of Section 10, lets the whole or part of it to a tenant, shall be deemed to have failed to give notice under this Section.(b)Every notice given under clause (a) shall contain such particulars as may be prescribed.
