Section 3(8)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

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State of Telangana - Subsection

Section 3(8)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)If free access to the building is not afforded to the officer empowered under clause (a) he may after giving reasonable warning and facility to withdraw to any woman not appearing in public according to the customs of the country remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.

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State of Telangana - Subsection

Section 3(8)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960