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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(b) in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986

(b)"demised premises" means any land or building belonging to the Government which has been leased out to any person or in respect of which there is any arrangement with any person;