Section 40A(a) in Andhra Pradesh Housing Board Act, 1956
(a)the publication of a draft notification under Section 22-A shall be substituted for and have the same effect as publication in the Andhra Pradesh Gazette and in the locality of a notification under sub-section (2) of Section 4 of the said Act, except when notification under sub-section (1) of Section 4 of a declaration under Section 6 of the said Act has been previously made and is in force;
