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State of Haryana - Section

Section 27 in Haryana Housing Board Act, 1971

27. Variation of programme by Board after it has been sanctioned.

- The Board may, at any time, vary any programme or any part thereof sanctioned by the State Government :Provided that no such variation shall be made if it involves an expenditure in excess of ten per centum of the amount as originally sanctioned for the execution of any housing scheme included in such programme or affects its scope or purpose.