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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6)(i) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(i)where the landlord fails to deliver possession of the building to the authorised officer, within forty-eight hours of the receipt of the intimation that the building is required for any of the purposes, or for occupation by any of the officers specified in sub-section (3) or within such further time as the authorised officer may by order in writing allow, the Government shall be deemed to be the tenant of the landlord only from the date on which he delivers possession;