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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(a)the landlord shall not claim, receive or stipulate for the payment of (i) any premium or other like sum in addition to such fair rent, or (ii) save as provided in section 5 or section 6, anything in excess of such fair rent: