Section 194 in Andhra Pradesh Municipalities Act, 1965
194. Power to evict certain persons from municipal premises.
(1)If the Commissioner is satisfied--(a)that a person authorised to occupy any premises vesting in or belonging to, the council has, whether before or after the commencement of this Act--(i)Not paid rent lawfully due from him in respect of such premises for a period of more than three months;(ii)sublet, without the permission of the council, the whole or any part of such premises;(iii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or(b)that any person without the previous permission or licence from the council is in unauthorised occupation of any premises of the council, he may notwithstanding anything in any law for the time being in force, by notice served by post, or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be prescribed, order that such person as well as any other person, who may be in occupation of the whole or any part of the premises shall vacate the same within one month of the date of the service of the notice, and where such notice relates to any land shall also remove any building or other construction or anything deposited on it.(2)If any person refuses or fails to comply with an order made under sub-section (1), the Commissioner may, after giving such person an opportunity of making his representation, confirm such order and evict that person from, and take possession of, the premises and may for that purpose use such force as may be necessary.(3)If a person, who has been ordered to vacate any premises under sub-clause (i) or sub-clause (iii) of clause (a) of sub-section (1) within one month of the date of service of the notice or such longer time as the competent authority may allow pays to the council, the rent in arrears or as the case may be, carries out or otherwise complies with the terms contravened by him to the satisfaction of the Commissioner, the Commissioner shall, in lieu of evicting such person under sub-section (2), cancel his order made under sub-section (1) and thereupon such person shall hold the premises on the same terms on which he held them immediately before such notice was served on him.(4)If any damage to the property of the council is caused by any person occupying any such premises, he shall be liable to pay such compensation to the council for the damage as may be fixed by the council, and the amount of such compensation shall, in case of dispute, be determined and recovered in the manner hereinafter provided.Explanation. - For the purpose of this section, the term "premises" shall mean any land or building or part of a building and includes(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a buildings, and(ii)any fittings affixed to such building, or part of a building for the more beneficial enjoyment thereof.
