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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(a) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(a)that the building is reasonably and bona fide required by the landlord for carrying out repairs, alterations or additions which cannot be carried out without the building being vacated; or