Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act] State of Telangana - Subsection Section 20(1)(b) in Telangana Tenancy and Agricultural Lands Act, 1950 (b)such tenant makes a default in the payment of the rent, if any, which he has been paying for the use and occupation of such site.