Section 40C in Andhra Pradesh Housing Board Act, 1956
40C. Power of Government to transfer Government land to the Board.
- The Government may, either suo moto or on the request of the Board and after consulting the Collector of the district, by order transfer any land belonging to them to the control of the Board, for the purpose of providing housing accommodation. Every such order shall be published in the Andhra Pradesh Gazette and shall be subject to such terms, conditions and restrictions as may be specified in such order any rules made in this behalf.(2)The Collector of the district shall, on a request being made by the Board, furnish to the Board the particulars of all un-occupied lands belonging to the Government in any area specified by the Board.
