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State of Telangana - Section

Section 71 in Telangana Housing Board Act, 1956

71. Regulations.

- The Board may from time to time, with the previous sanction of the Government, make regulations consistent with this Act and with any rules made under this Act-
(a)for the management and use of buildings constructed under any housing scheme;
(b)the principles and procedure to be followed in allotment of tenements and premises;
(c)for regulating the Board's procedure and the disposal of its business.