Section 3(6) in Andhra Pradesh Housing Board Act, 1956
(6)[] [Renumbered by Act No.33 of 2018, dated 01.11.2018.] For the purposes of this Act, the Land Acquisition Act, 1894 (Central Act.I of 1894), and the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, (Andhra Pradesh Act XV of 1960), the Board shall be deemed to be a local authority;Explanation. - The purposes of this Act referred to in [sub-section (6)] [Substituted 'sub-section (3)' by Act No.33 of 2018, dated 01.11.2018.] includes the management and use of the lands and buildings belonging to or vesting in the board under or for the purposes of this Act and the exercise of its rights over and with respect of such lands and buildings for the purposes of this Act.
