Section 12(3) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(3)In case the tenant, to whom the building or the new building, as the case may be, is offered under sub-section (2) by the landlord does not want to occupy it the landlord shall give notice of vacancy in writing to the authorised officer under sub-section (1) of section 3.
