Section 7(1)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)save as provided in clause (a), any premium or other like sum or any rent paid in addition to, or in excess of, such fair rent, whether before or after the commencement of this Act, in consideration of the grant, continuance or renewal of the tenancy of the building after such commencement, shall be refunded by the landlord to the person by whom it was paid or at the option of such person, shall be otherwise adjusted by the landlord:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 7(1)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960