Section 17 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
17. Orders of Controller, appellate and revisional authority to be pronounced in open court.
- Every order passed by a Controller or an appellate or revisional authority under this Act shall be pronounced in open Court on the day on which the case is finally heard, or on some future day of which due notice shall be given to the parties.
