39. Power to exempt schemes from provisions of sections 24 to 31.
- The Government may, by general or special order 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.], exempt any housing scheme entrusted by it to the Board from all or any of the provisions of sections 24 to 31 (both inclusive) subject to such conditions, if any, as it may impose or may direct that any such provision shall apply to such scheme with such modifications as may be specified in the order.
