Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81A] [Entire Act] State of Telangana - Subsection Section 81A(2) in Telangana Housing Board Act, 1956 (2)Every order made under sub-section (1) shall be laid on the Table of the Legislature for a period of fourteen days when the Legislature is in session.]
