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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(2)(h) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(h)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act.