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State of Andhra Pradesh - Section

Section 59 in Andhra Pradesh Housing Board Act, 1956

59. [ Application of the fund. [Substituted by Act No.33 of 2018, dated 01.11.2018.]

- All property, Fund and all other assets held by the Board on behalf of the State shall be applied by the Board for the purpose of this Act and in accordance with the provisions of this Act.].