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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1)(a) in Telangana Housing Board Act, 1956

(a)no contract involving an expenditure [more than the limits as may be fixed by the Government from time to time] [Substituted by Act No.12 of 2010.] shall be made without the previous sanction of the Government,