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State of Andhra Pradesh - Section

Section 65 in Andhra Pradesh Housing Board Act, 1956

65. Reports.

- The Board shall, before such date and in such form and at such interval as may be prescribed, submit to the Government a report on such matters as may be prescribed, and the Government shall cause report to be published in the Andhra Pradesh Gazette. Every such report, shall be laid before the Legislative Assembly as soon as may be after it is published.