Section 71 in Andhra Pradesh Housing Board Act, 1956
71. Regulations.
- The Board may from time to time, with the previous sanction of the Government make regulations consistent with this act and with any rules made under this Act -(a)for the management and use of buildings constructed under any housing schemes;(b)the principles and procedure to be followed in allotment of tenements and premises;(c)for regulating the Board's procedure and the disposal of its business;
