Section 10C(1) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(1)Where the landlord is,-(a)a widow and the premises let out by her, or by her husband;(b)a handicapped person and the premises let out by him;(c)a person who is of the age of sixty-five years or more and the premises let out by him, or her;is required for use by him or her or for his or her family or for any one ordinarily living with him or her as the case may be for use he or she may apply to the Court for recovery of immediate possession of such premises.
