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 3(6)] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(6)(vi) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (vi)no structural alterations shall be made in the building, unless the consent of the landlord is also obtained therefor.