Section 31(4) in Telangana Housing Board Act, 1956
(4)The publication of a notification in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] under sub-section (3) shall be conclusive evidence that the said scheme has been duly framed.
