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 2] [Entire Act] State of Haryana - Section Section 24 in Haryana Housing Board Act, 1971 24. Sanction to programme, budget and establishment schedule. - The State Government may sanction the programme, budget and the schedule at the staff of officers and servants forwarded to it with such modification as it deems fit.
