Section 52(1) in Karnataka Housing Board Act, 1962
(1)Where in the opinion of the Board circumstances of extreme urgency have arisen, it shall be lawful for the Board to make for the purposes of this Act in any year, expenditure not exceeding [rupees [fifty lakhs] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.]] , notwithstanding the fact that such expenditure has not been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under section 23.
