Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 24 in The Orissa Housing Board Act, 1968 24. Sanctioned housing schemes to be execute. - After the programme has been sanctioned by the State Government under Section 20 the Board shall, subject to the provisions Section 23, proceed to execute the housing scheme included in the programme.
