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State of Telangana - Section

Section 22A in Telangana Housing Board Act, 1956

22A. [ Declaration of intention to make a housing scheme. [Inserted with marginal heading by Act No.15 of 1962.]

- The Board may, from time to time, by notification in the [Telangana Gazette] declare its intention to make a housing scheme for any area setting forth the extent of land proposed to be included in the scheme and such other particulars as may be prescribed.]