Section 17(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)Unless otherwise directed by the Government, the Board shall send a copy of every scheme prepared under section 14 to the Government and shall cause every such scheme to be published in the Government Gazette and in such local newspapers as it may consider necessary, and shall give public notice of the date, not being less than one month after the date of the notice, by which any person interested may make representation thereon and when publishing such a scheme the Board shall indicate estimates of the capital involved and of the initial and ultimate revenues anticipated from the said implementation of the scheme.
