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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(2)(c) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(c)the State Government may, by notification in the Telangana Gazette, apply all or any of the provisions of this Act except sub-section (2) of section 3 to any other area in the State of Telangana with effect from such date as may be specified in the notification, and may cancel or modify any such notification.