Section 23 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
23. Order under this Act to be binding on sub-tenants.
- Any order for the eviction of a tenant passed under this Act shall be binding on all sub-tenants under such tenant whether they were parties to the proceeding or not tenant and whether they became sub-tenants before or after the date of the application for eviction, provided that such order was not obtained by fraud or collusion.
