Section 1 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
1. Short title and application.
(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Buildings (Lease, Rent and Eviction) Control Act, 1960.(2)(a)This Act, except sub-section (2) of section 3, shall apply to the cities of Hyderabad and Secunderabad, [Visakhapatnam and Vijayawada] [Inserted by Act No.22 of 1985.] Municipal Corporations [and to all municipal corporations and municipalities in the State of [Telangana] [Substituted by Act No.27 of 1997.]].(b)sub-section (2) of section 3, shall apply to the cities of Hyderabad and Secunderabad, [Visakhapatnam and Vijayawada] [Inserted by Act No.22 of 1985.] and [to any municipal corporation or municipality in the State of [Telangana] [Substituted by Act No.27 of 1997.]], if the State Government, by notification in the Telangana Gazette so direct.(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.
