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State of Haryana - Section

Section 26 in Haryana Housing Board Act, 1971

26. Supplementary programme and budget.

- The Board may, at any time, during the year, in respect of which a programme has been sanctioned under section 24 submit a supplementary programme and budget and the additional schedule of the staff, if any, to the State Government and the provisions of sections 24 and 25 shall apply to such supplementary programme.