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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)to any building constructed or substantially renovated, either before or after the commencement of this Act for a period of fifteen years from the date of completion of such construction or substantial renovation.