Section 53(1) in Telangana Housing Board Act, 1956
(1)Subject to any rules made by the Government in this behalf and without prejudice to the provisions of section 52 where any person is in arrears of rent payable in respect of any Board premises, the competent authority may, by notice served(i)by post, or(ii)by affixing a copy of it on the outer door or some other conspicuous part of such premises, or(iii)in such other manner as may be prescribed, order that person to pay the same together with such other amounts as may be due by him under the contract, agreement, lease, indemnity bond, damages or otherwise, within such time not less than thirty days as may be specified in the notice.
