Section 24(2) in Telangana Housing Board Act, 1956
(2)The programme shall contain-(a)such particulars of housing schemes as may be prescribed and which the Board proposes to execute whether in part or whole during the next year;(b)the particulars of any undertaking which the Board proposes to organize or execute during the next year for the purpose of the production of building materials; and(c)such other particulars as may be prescribed.
