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 7] [Entire Act] State of Telangana - Subsection Section 7(2) in Telangana Housing Board Act, 1956 (2)[Every member] [Substituted by Act No.4 of 1984.] shall receive such allowance as may be prescribed which shall be paid from the fund of the Board.
