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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(b) in Andhra Pradesh Housing Board Act, 1956

(b)The person appointed under clause (a) shall, until the Board is reconstituted, exercise the powers and perform the functions of the Board and of its Chairman.]