Section 3(8)(c) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

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State of Telangana - Subsection

Section 3(8)(c) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(c)Any landlord, tenant or other person or any officer, local authority or public institution, liable to be summarily dispossessed under clause (a), shall pay to the Government-

(i)the fair rent payable for the building under the provisions of this Act for the period of his or its occupation or possession thereof as described in that clause; and

(ii)the expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them.

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State of Telangana - Subsection

Section 3(8)(c) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960