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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(2) in Andhra Pradesh Housing Board Act, 1956

(2)If in the opinion of the Government the Board fails or neglects to perform such duty within the period to be fixed for its performance, it shall be lawful for its performance, it shall be lawful for the Government, notwithstanding anything contained in section 7, to supersede and reconstitute the Board in prescribed manner.