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State of Telangana - Section

Section 15 in Telangana Housing Board Act, 1956

15. Further provisions as to execution of contracts.

(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.
(2)A contract not executed as provided in this section and the rules made thereunder shall not be binding on the Board.