23. Variation of programme by Board after it is sanctioned.
- The Board may, at any time, vary any programme or any part thereof included in the programme sanctioned by the State Government:Provided that no such variation shall be made if it involves an expenditure in excess of [twenty per cent] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] of the amount as originally sanctioned for the execution of any housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] included in such programme or affects its scope or purpose.
