Section 3 in Andhra Pradesh Housing Board Act, 1956
3. Incorporation.
(1)With effect from such date as the Government may by notification in the Andhra Pradesh Gazette appoint may by notification in the Andhra Pradesh Gazette appoint in this behalf, there shall be established for the purposes of this Act, a Board by the name of the Hyderabad Housing Board.(2)The Board shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire and hold property both moveable and immoveable and to contract and do all things necessary for the purposes of this Act.(3)[ For the removal of doubts, it is clarified that the Board is and always be deemed to be an agent and extended arm of the State and shall act and deemed at all times to have acted on behalf of the State while discharging its functions under this Act.(4)Notwithstanding any other provision in the Act or any other law, for the time being in force, the Board shall hold and be deemed to have held all movable and immovable property and all funds on behalf of the State and all income thereon shall belong to the State and shall always be deemed to have belonged to the State.(5)For the purpose of Sections 13, 14 and 15 or any other provision relating to contracts under the Act, the Board shall enter into and all along be deemed to have entered into contracts as an agent of the State and all such acts and contracts shall be deemed to have been entered into on behalf of the State.] [Inserted by Act No.33 of 2018, dated 01.11.2018.](6)[] [Renumbered by Act No.33 of 2018, dated 01.11.2018.] For the purposes of this Act, the Land Acquisition Act, 1894 (Central Act.I of 1894), and the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, (Andhra Pradesh Act XV of 1960), the Board shall be deemed to be a local authority;Explanation. - The purposes of this Act referred to in [sub-section (6)] [Substituted 'sub-section (3)' by Act No.33 of 2018, dated 01.11.2018.] includes the management and use of the lands and buildings belonging to or vesting in the board under or for the purposes of this Act and the exercise of its rights over and with respect of such lands and buildings for the purposes of this Act.
