Section 54 in Andhra Pradesh Housing Board Act, 1956
54. Rent to be recovered by deduction from salary or wages in certain cases.
- Without prejudice to the provisions of Section 52 or 53 any person who is an employee of the Government or a local authority or is a worker within the meaning of the Factories Act, 1948 (LXIII of 1948) or the Mines Act 1952 (XXXV of 1952) and who has been allotted any Board premises may execute an agreement in favour of the Board providing that the Government or the local authority or the own4er of factory or mine as the case may be, under or by whom he is employed, shall be competent to deduct from the salary or wages payable to him such amount as may be specified in the agreement and to pay the amount so deducted to the Board in satisfaction of the rent due by him in respect of the Board premises allotted to him.(2)On the execution of such agreement, the Government or local authority or the owner of factory or mine, as the case may be, shall, if so required by the Board by requisition in writing, make the deduction of the amount specified in the requisition from the salary or wages of the employee specified in the requisition from the salary or wages of the employee specified in the requisition in accordance with the agreement and pay the amount so deducted to the Board.
