Section 10B in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
10B. Right to recover immediate possession to accrue to employee of State or Central Government.
(1)Where the landlord is a retired employee of the State or Central Government, and the premises let out by him, his spouse or his dependant son or daughter are required for his own use, such employee may, within one year from the date of his retirement or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Court for recovering immediate possession of such premises.(2)Where the landlord is an employee of the State or Central Government and has a period of less than one year preceding the date of his retirement and the premises let out by him, his spouse or his dependant son or daughter are required by him for his own use after his retirement, he may, at any time within a period of one year before the date of his retirement, apply to the Court for recovering immediate possession of such premises.(3)Where the landlord, his spouse or his dependant son or daughter referred to in sub-section (1) or sub-section (2) has let out more than one premises, it shall be open to him, his spouse or his dependant son or daughter, as the case may be, to make an application under that sub-section in respect of only one of the premises chosen by him.
