Section 40A(b) in Telangana Housing Board Act, 1956
(b)section 17 of the said Act as in force in the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall have effect as if, after sub-clause (iii) of clause (b) of sub-section (2) of that section, the following had been added, namely:-
