Section 13(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(2)No order for recovery of possession under this Section, shall be passed unless the landlord gives an undertaking that the building on completion of the repairs, alterations or additions or the new building on its completion will be offered to the authorised officer before the expiry of such period as may be specified by the authorised officer in this behalf, for re-allotment to any person named by the authorised officer.
