Section 10(3)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

[Cites 0, Cited by 4] [Section 10(3)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(3)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(a)A landlord may, subject to the provisions of clause (d), apply to the Controller for an order directing the tenant to put the landlord in possession of the building-

(i)in case it is a residential building-

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State of Telangana - Subsection

Section 10(3)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960