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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Telangana - Subsection

Section 72(4) in Telangana Housing Board Act, 1956

(4)All bye-laws made under this section shall be published in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].