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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(1) in Haryana Housing Board Act, 1971

(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 purpose of this Act in any year, an expenditure of such amount as may be prescribed, 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 28.