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State of Karnataka - Section

Section 22 in Karnataka Housing Board Act, 1962

22. Supplementary programme and budget.

- The Board may, at any time, during the year, in respect of which a programme has been sanctioned under section 20 submit a supplementary programme and budget and the additional schedule of the staff, if any, to the State Government and the provisions of sections 20 and 21 shall apply to such supplementary programme.