Section 39 in Andhra Pradesh Housing Board Act, 1956
39. Power to exempt schemes from provisions of Section 24 to 31.
- The Government may, by general or special order published in the Andhra Pradesh gazette exempt any housing scheme entrusted by it to the Board from all or any of the provisions of Sections 24 to 31 (both inclusive) subject to such conditions if any, as it may impose or may direct that any such provision shall apply to such scheme with such modifications as may be specified in the order.Chapter - IV Acquisition and Disposal of Land
