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State of Telangana - Section

Section 11 in Telangana Housing Board Act, 1956

11. Appointment of Committees.

- Subject to such rules as may be made in this behalf, the Board may, from time to time, and for any particular local area appoint one or more committees for the purpose of discharging such duties or performing such functions as it may delegate to them and any such committee may discharge such duties or perform such functions with due regard to the circumstances and requirements of that particular area.