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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(2) in Telangana Housing Board Act, 1956

(2)If within three weeks from the date of such publication any person communicates in writing to the Board any suggestion or objection relating to such programme, the Board shall consider such suggestion or objection and may modify such programme as it thinks fit.