Section 4(4) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(4)In fixing the fair rent of non-residential building, the Controller may allow-(i)if the rate of rent or rental value referred to in subsection (2) does not exceed fifty rupees per mensem an increase not exceeding 56 ¼ per cent on such rate or rental value;(ii)if the rate of rent or rental value exceeds fifty rupees per mensem, an increase not exceeding 75 per cent on such rate or rental value:Provided that in the case of a non-residential building which has been constructed after the 5th April 1944, the percentage of increase shall not exceed 75 and 150 respectively.
