Section 3(5) in Andhra Pradesh Housing Board Act, 1956
(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.]
