Section 14(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(3)If the tenant satisfies the Controller that the amenities were cut off or withheld without just or sufficient cause, the Controller may pass an interim order, directing the landlord to restore the amenities immediately, pending the inquiry referred to in sub-section (4).Explanation: An interim order may be passed under the sub-section without giving notice to the landlord.
