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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(3) in Telangana Housing Board Act, 1956

(3)After the supersession of the Board and until it is reconstituted, the powers, duties and functions of the Board under this Act shall be carried on by the Government or by such officer or officers as the Government may appoint for this purpose.