Section 26(2) in Assam State Housing Board Act, 1972
(2)Every such budget shall be prepared in such form as may be prescribed and shall make provision for -(i)The housing schemes which the Board proposes to execute whether in part or whole during the next year.(ii)The due fulfilment of all the liabilities of the Board, and(iii)The efficient administration of this Act, and shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next year and such other particulars as may be prescribed.
