Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 188(3)] [Section 188] [Entire Act] State of Telangana - Subsection Section 188(3)(b) in Telangana District Boards Act, 1955 (b)the amount which, at any time after such demand and notice not to pay the same to his landlord, has accrued and become payable by such occupier :