Section 9(1) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(1)Where the address of the landlord or his authorised agent is not known to the tenant, he may deposit the rent lawfully payable to the landlord in respect of the building, before such authority and in such manner as may be prescribed, and continue to deposit any rent which may subsequently become due in respect of the building, before the same authority and in the same manner until the address of the landlord or his authorised agent becomes known to the tenant.
