Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 30 in Telangana Housing Board Act, 1956 30. Sanctioned housing schemes to be executed. - After the programme has been sanctioned and published by the Government under sections 26 and 27, the Board shall, subject to the provisions of section 29 proceed to execute the housing schemes included in the progaamme.
