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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3) in Andhra Pradesh Housing Board Act, 1956

(3)The Board shall have the power to create with the previous approval of the Government, such posts of Officers and servants whose minimum monthly salary exclusive of allowances not exceed rupees two hundred and fifty, as it may consider necessary for carrying out the purpose of this Act.