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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Telangana - Subsection

Section 81(2)(b) in Telangana Housing Board Act, 1956

(b)all liabilities enforceable against the Board shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realised by the Government.