Section 33 in The Rajasthan Housing Board Act, 1970
33. Publication and execution of housing schemes.
- After the budget is approved by the State Government, the Board shall cause the housing schemes, in respect of which, provision is made in the budget, to be published in the Official Gazette [and in such other manner] [Substituted, by Rajasthan Act 4 of 1984 [13-2-1984]] as may be prescribed and proceed to execute the schemes.
