Section 63(3) in Andhra Pradesh Housing Board Act, 1956
(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the Government and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price [The audited accounts shall be laid before each house of the State Legislature as soon as may be after they are received by State Government.] [Added by Act No.33 of 2018, dated 01.11.2018.]
