Section 50(2) in The Jammu and Kashmir Housing Board Act, 1976
(2)Every such budget shall be prepared in such form as may be prescribed and shall make provision for-(i)the housing schemes which the Board proposes to execute whether in part or whole during the next year;(ii)the due fulfilment of all the liabilities of the Board : and(iii)the efficient administration of the Act. and shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the year, and such other particulars as may be prescribed.
