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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1) in Telangana Housing Board Act, 1956

(1)Every contract made by the [Vice-Chairman and Housing Commissioner] [Substituted by Act No.4 of 1984.] on behalf of the Board shall, subject to the provisions of this section, be entered into in such manner and form as may be prescribed.