Section 32 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
32. [ Act not apply to certain buildings. [Substituted with marginal heading by Act No.17 of 2005.]
- The provisions of this Act shall not apply,-(a)to any building belonging to the State Government or the Central Government, or Cantonment Board or any local authority;(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.Explanation-I. - A building may be said to be substantially renovated if not less than seventy five per cent of the premises is built new in accordance with the criteria prescribed for determining the extent of renovation.Explanation-II. - Date of completion of construction shall be the date of completion as intimated to the concerned authority or of assessment of property tax, whichever is earlier, and where the premises have been constructed in stages the date on which the initial building was completed and an intimation thereof was sent to the concerned authority or was assessed to property tax, whichever is earlier.(c)to any building the rent of which as on the date of commencement of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 2005, exceeds rupees three thousand and five hundred per month in the areas covered by the Municipal Corporations in the State and rupees two thousand per month in other areas.]
