Section 3(8)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

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State of Telangana - Subsection

Section 3(8)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(a)Any officer empowered by the Government in this behalf may summarily dispossess-

(i)any landlord, tenant or other person occupying any building in contravention of the provisions of this section or any landlord who fails to deliver to the Government possession of any building in respect of which they are deemed to be the tenant by virtue of this section, or

(ii)any officer, local authority or public institution continuing to occupy, or failing to deliver possession of, any building in respect of which the Government are deemed to be the tenant by virtue of this section, after the termination of his or its licence to occupy such building,

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State of Telangana - Subsection

Section 3(8)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960