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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(6)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)be paid to the tenant by the landlord, if the landlord has cut off or withheld the amenities frivolously or vexatiously.