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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

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

(3)If the landlord specifies a bank as aforesaid the tenant shall deposit the rent in the bank and shall continue to deposit in it any rent which may subsequently become due in respect of the building.