Section 6(1) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(1)Where the amount of taxes and cesses payable by the landlord in respect of any building to a local authority is enhanced after the fixation of the fair rent under section 4 the landlord shall be entitled to claim half of such excess from the tenant in addition to the rent payable for the building under this Act:Provided that such excess shall not be recoverable in so far as it has resulted from an increase of rent in respect of the building.
