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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh Housing Board Act, 1956

26. Sanction to Programme, budget and Establishment Schedule.

- The Government may sanction the programme the Budget and schedule of the staff of Officers and servants forwarded to it with such modifications as it deems fit. The programme, the budget and the schedule so sanctioned shall be laid before the Legislative Assembly as soon as may be after the programme is published.