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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Housing Board Act, 1956

15. Further Provision as to execution of contracts.

(1)Every contract made by the Vice-Chairman and Housing Commissioner on behalf of the Board, shall subject to the provision of this section, be entered in to in such manner and form as may be prescribed.
(2)A contract not executed as provided in this section and the rules made thereunder shall not be binding on the Board.