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State of Jammu-Kashmir - Section

Section 18 in The Jammu and Kashmir Housing Board Act, 1976

18. Power to alter of extend schemes.

- The Board may. from time to time alter or extend a scheme by a supplementary scheme made and sanctioned in the manner hereinbefore provided :Provided that any alterations or extensions of a scheme which are in the opinion of the Board and the Government minor in character may be made without preparing a supplementary scheme.