Section 11(1) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(1)No tenant against whom an application for eviction has been made by a landlord under section 10, shall be entitled to contest the application before the Controller under that section, or to prefer any appeal under section 20 against any order made by the Controller on the application, unless he has paid to the landlord, or deposits with the Controller or the appellate authority, as the case may be, all arrears of rent due in respect of the building up to the date of payment or deposit and continues to pay or deposit any rent which may subsequently become due in respect of the building, until the termination of the proceedings before the Controller or the appellate authority, as the case may be.
