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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(2)(b) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(b)sub-section (2) of section 3, shall apply to the cities of Hyderabad and Secunderabad, [Visakhapatnam and Vijayawada] [Inserted by Act No.22 of 1985.] and [to any municipal corporation or municipality in the State of [Telangana] [Substituted by Act No.27 of 1997.]], if the State Government, by notification in the Telangana Gazette so direct.