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

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State of Telangana - Subsection

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

(b)if the landlord who has more buildings than one in the city, town or village concerned is in occupation of one such building and he bona fide requires another building instead, for his own occupation;

(ii)in case it is a non-residential building which is used for the purpose of keeping a vehicle or adapted for such use, if the landlord requires it for his own use and if he is not occupying any such building in the city, town or village concerned which is his own or the possession of which he is entitled whether under this Act or otherwise;

(iii)in case it is any other non-residential building, if the landlord is not occupying a non-residential building in the city, town or village concerned which is his own or to the possession of which he is entitled whether under this Act or otherwise-

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State of Telangana - Subsection

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