Section 58(7) in Telangana Housing Board Act, 1956
(7)[ Notwithstanding anything contained in subsections (1), (4) and (5) of this section, the surplus net revenue after meeting the expenditure of the Board shall vest in Consolidated Fund of the State of [Telangana] [Added by Act No.12 of 2010.]. Such surplus revenue shall be transferred to the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] into such account on quarterly basis, as the State Government from time to time instruct or advice the Board in this behalf.]
