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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(2) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(2)Where any application, appeal or other proceeding could have been made, preferred or taken, under this Act by or against any person, such application, appeal or other proceeding, may in the event of his death, be made, preferred or taken by or against his legal representatives.