Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Telangana - Subsection Section 14(2) in Telangana Housing Board Act, 1956 (2)Sub-section (1) shall apply to every variation or abandonment of a contract or estimate as well as to an original contract or estimate.
