Section 20(2) in Arunachal Pradesh Housing Board Act, 2014
(2)The Budget shall be prepared in such form as may be prescribed and shall:-(a)include the housing scheme which the Board proposes to execute in whole or in part.(b)indicate full details of all the liabilities of the Board; and(c)contain a statement showing the estimated receipts and expenditure on capital and revenue accounts and such other particulars as may be prescribed.
