Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 18A in Andhra Pradesh Housing Board Act, 1956

18A.

Subject to any rule that may be made in this behalf the Board may be order delegate any of its powers to the Vice-Chairman and Housing Commissioner or to any other Officer of the Board. The exercise of any powers delegated under this section shall be subject to such restrictions, limitations and conditions and to such control by the Board as may be specified in the order.