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Supreme Court: Landlord Not Precluded from Making Application for Fair Rent Determination - (03 Feb 2020)

TENANCY

Supreme Court has held that a landlord is not precluded from making an application for determination of fair rent during the currency of agreed rent between the landlord and the tenant, while interpreting the provisions of the Telangana Building (Lease, Rent and Eviction) Control Act, 1960.

Tags : SUPREME COURT   FAIR RENT DETERMINATION   APPLICATION BY LANDLORD  

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