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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1)(a) in Telangana Housing Board Act, 1956

(a)be made for any area for which an improvement scheme, under any law for the time being in force regulating the duties and powers of a Municipal Corporation, Municipal or Town Committee,