Section 4(3) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(3)In fixing the fair rent of residential buildings, the Controller may allow-(i)if the rate of rent or rental value referred to in subsection (2) does not exceed twenty-five rupees per mensem, an increase not exceeding 12½ per cent on such rate or rental value;(ii)if the rate of rent or rental value exceeds twenty five rupees per mensem but does not exceed fifty rupees per mensem, an increase not exceeding 18 ¾ per cent on such rate or rental value;(iii)if the rate of rent or rental value exceeds fifty rupees per mensem, an increase not exceeding 37½ per cent on such rate or rental value:Provided that in the case of a residential building which has been constructed after the 5th April 1944, the percentage of increase shall not exceed 37½, 56¼ and 75 respectively.
