Section 10C(2) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(2)Where the landlord referred to in sub-section (1) has let out more than one premises, it shall be open to him to make an application under that sub-section in respect of any one reisdential and one non-residential premises each chosen by him.Explanation-I. - For the purposes of this section, "handicapped person" shall mean a person who is as if being an assessee entitled for the time being to the benefits of deduction under section 80-U of the Income-tax Act, 1961, (Central Act 48 of 1961.).Explanation-II. - The right to recover possession under this section shall be exercisable only once in respect of each for residential and for non-residential use.]
