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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1) in Andhra Pradesh Housing Board Act, 1956

(1)The Board may enter into an agreement with any person for the acquisition from him by purchase, lease or exchange, of any land which is needed for the purposes of a housing scheme or any interest in such land or for compensating the owners of any such right in respect of any deprivation thereof or interference therewith.