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 1] [Entire Act] State of Haryana - Section Section 28 in Haryana Housing Board Act, 1971 28. Sanctioned housing scheme to be executed. - After the programme has been sanctioned and published by the State Government under sections 24 and 25 the Board shall, subject to the provisions of section 27, proceed to execute the housing scheme included in the programme.
