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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1)(b) in Telangana Housing Board Act, 1956

(b)
(i)no contract involving an expenditure of rupees [as may be fixed by the Government from time to time] [Substituted by Act No.12 of 2010.] shall, subject to clause (a), be made without the previous sanction of the Board,
(ii)no estimate or tender involving an expenditure of rupees [as may be fixed by the Government from time to time] [Substituted by Act No.12 of 2010.] shall, subject to clause (a); be sanctioned or accepted without the previous sanction of the Board.