Section 70(1) in Telangana Housing Board Act, 1956
(1)The Government may, by 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.] and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.
