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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6)(v) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(v)if the building is a residential building, it shall not be converted into a non-residential building unless the permission in writing of the Controller is obtained under section 18;