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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(4)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)A landlord who has obtained possession of a building in pursuance of an order under clause (a) shall occupy it himself and if he does not himself occupy it but proposes either to let out or keep vacant the whole or any part of the building for a period exceeding that permitted by the authorised officer by order in writing, he shall give notice as required under sub-section (1) as if the building has fallen vacant.