Section 35(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)The programme shall contain-(a)such particulars of housing schemes [and other development schemes] [Inserted by Section 9 (ii) of M.P. Act No. 16 of 1996.] which Board proposes to execute whether in part or whole during the next financial year as may be prescribed;(b)the particulars of any undertaking which the Board proposes to organise or execute during the next financial year for the purpose of the production of building material, and(c)such other particulars as may be prescribed :Provided that if the State Government so directs before the date referred to in sub-section (1) the housing scheme in the programme shall include any matter which in its opinion it is necessary to provide for and execute on a basis of priority.
