Section 10(2)(ii) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

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State of Telangana - Subsection

Section 10(2)(ii) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(ii)that the tenant has, in the Andhra area, after the 23rd October, 1945, and in the Telangana area after commencement of the Hyderabad Houses Rent Control Order of 1353 Fasli, without the written consent of the landlord-

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State of Telangana - Subsection

Section 10(2)(ii) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960