Section 40A(a) in Telangana Housing Board Act, 1956
(a)the publication of a draft notification under section 22-A shall be substituted for and have the same effect as publication in the [Telangana Gazette] and in the locality of a notification under sub-section (1) of section 4 of the said Act, except when a notification under sub-section (1) of section 4 or a declaration under section 6 of the said Act has been previously made and is in force;
