Section 17(2) in The Jammu and Kashmir Housing Board Act, 1976
(2)The Board, after considering any such representation and after making such inquiries, if any, as it thinks fit, may sanction the scheme either without modification or subject to such modification as it thinks fit, and either generally or in respect of any part of area specified in the published scheme, and shall publish the scheme as sanctioned by it. and where the scheme has been sanctioned in respect of part of the said area, it may subsequently be sanctioned in respect of other parts of that area :Provided that no sanction shall be accorded by the Board to any scheme or part of a scheme estimated to result in a capital expenditure exceeding one crore or rupees without prior consultation with the Government.
