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State of Odisha - Section

Section 52 in The Orissa Housing Board Act, 1968

52. Appropriation from one head to another.

- Subject to the prior sanction of the State Government, the Board may, within the budget sanctioned by the State Government, make an appropriation of an amount not exceeding ten thousand rupees, from one sub-head to another or from one minor head to another under the same major head.