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State of Telangana - Section

Section 59 in Telangana Housing Board Act, 1956

59. Application of the Fund.

- [Subject to the provisions contained in sub-section (7) of section 58,] [Inserted by Act No.12 of 2010.] all property, the Board fund and all other assets vesting in the Board shall be held and applied by it, subject to the provisions and for the purposes of this Act.