Section 48(2) in Uttar Pradesh Rural Housing Board Act, 1983
(2)Every such budget shall be prepared in such form as may be prescribed and shall make provision for -(i)the housing and improvement schemes which the Board proposes to execute whether in part or whole during that 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 expenditures on capital and revenue accounts for that year, and such other particulars as may be prescribed.
