Section 21(1) in The West Bengal Housing Board Act, 1972
(1)Every budget sanctioned by the Board shall be submitted to the State Government for approval. [Within such time as may be prescribed,] [Words substituted for the words 'At any time after the receipt of the budget,' by W.B. Act 35 of 1973.] the State Government may approve the budget as sanctioned by the Board or return it to the Board for making such modifications therein as the State Government may deem fit.
