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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in The Rajasthan Housing Board Act, 1970

(1)Every budget sanctioned by the Board under the last preceding section shall be submitted to the State Government for approval, within two months of the receipt of the budget, the State Government may approve the budget as sanctioned by the Board or return it to the Board for making such modifications therein as the State Government may deem fit.