40C. Power of Government to transfer Government land to the Board.
- [(1)(a)] [Sub-section (1) re-numbered as (1) (a) by Act No.12 of 2010.] The Government may, either suo motu or on the request of the Board and after consulting the Collector of the District, by order transfer any land belonging to them to the control of the Board, for the purpose of providing housing accommodation. Every such order shall be published in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and shall be subject to such terms, conditions and restrictions as may be specified in such order and any rules made in this behalf.(b)[ The Government may transfer any land to the Housing Board for development under Public Private Participation as a Joint Venture or for sale. The proceeds thereof shall form part of the Consolidated Fund of the State and shall be remitted into it accordingly or as directed by the Government.] [Inserted by Act No.12 of 2010.](2)The Collector of the district shall, on a request being made by the Board, furnish to the Board the particulars of all unoccupied lands belonging to the Government in any area specified by the Board.]
