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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(4) in Telangana Housing Board Act, 1956

(4)All moneys received by or on behalf of the Board by virtue of this Act, all proceeds of land or any other kind of property sold by the Board, all rents, betterment charges and all interest, profits and other moneys accruing to the Board shall constitute the fund of the Board.