Section 36(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(1)The Rent Court shall, on application of any party, execute in the manner prescribed, a final order of any other order passed under this Act by adopting any one or more of the following modes, namely :-(a)delivery of possession of the premises to the person in whose favour the decision has been made;(b)attachment and sale of the movable or immovable property of the opposite party;(c)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(d)appointing any advocate or any other competent person including officers of the Rent Court or local administration or local body for the execution of the order.
