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State of Telangana - Section

Section 27 in Telangana Housing Board Act, 1956

27. Publication of sanctioned programme.

- The Government shall publish the programme sanctioned by it under section 26, 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.].