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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(1)(a) in Telangana Housing Board Act, 1956

(a)that any street laid out or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the programme sanctioned by the Government under section 26, and