Section 58(2) in Andhra Pradesh Housing Board Act, 1956
(2)The Board may accept grants, subventions, donations and gifts from [any Government] [Substituted 'the Central Government or State Government' by Act No.33 of 2018, dated 01.11.2018.] or a local authority or any individual or body, whether incorporated or not, for all or any of the purposes of this Act.
