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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(v) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(v)that the tenant has secured alternative building or ceased to occupy the building for a, continuous period of four months without reasonable cause, or