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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Telangana - Subsection

Section 81A(1) in Telangana Housing Board Act, 1956

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order in the [Telangana Gazette], make such provisions not inconsistent with the purposes of this Act as appear to them to be necessary or expedient for removing the difficulty.