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State of Odisha - Section

Section 23 in The Orissa Housing Board Act, 1968

23. Variation of programme by Board after it is sanctioned.

- The Board may, at any time, vary any programme as sanctioned by the State Government or any part thereof :Provided that no such variation shall be made if it involves an expenditure in excess of ten per cent of the amount as originally sanctioned for the execution of any housing scheme included in such programme or if it affects its scope or purpose.