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[Cites 0, Cited by 1] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(iii) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(iii)that the tenant has committed such acts of waste as are likely to impair materially the value or utility of the building, or