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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(1) in Telangana Housing Board Act, 1956

(1)The Board may from time to time, with the previous sanction of the Government and subject to the provisions of this Act and to such conditions as may be prescribed in this behalf, borrow any sum required for the purposes of this Act.