Section 25(1) in Telangana Housing Board Act, 1956
(1)The Board shall, before forwarding the programme to the Government under section 24 publish a draft of the programme 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 in such other manner as may be prescribed.
