- A subsidiary created under section 21-A may undertake the following activities:-(i)to construct integrated townships on non-competitive basis with [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Housing Board in Telangana;(ii)to construct integrated townships outside the State and outside the country with the prior approval of the State Government;(iii)to enter into joint ventures in public-private, privatepublic partnership to construct group housing and integrated townships;(iv)to enter into joint ventures with private sectors for value-chain on technology up-gradation such as pre-cast, furnishings, furniture, etc.;(v)to enter into joint ventures for development of integrated township development projects, housing development projects and for other civil construction projects;(vi)to carry on the business of providing urban infrastructure services including integrated housing and slum development and all activities incidental and ancillary thereto;(vii)to carry on the business of interior designers, decorators and to carry on all activities incidental thereto; and(viii)to carry out such other functions as may be specified by the Board or as the case may be the Government, from time to time.]
