- After the programme has been sanctioned [***] [The words, 'and published, were deleted, by Gujarat 1 of 1973, section 26 (1).] by the State Government [under section 29] [These words and figures were substituted for the words and figures 'under sections 29 and 30 by Gujarat 1 of 1973, section 26(2).] the Board shall, subject to the provisions of section 32, proceed to execute the housing schemes included in the programme.
