Section 24(2) in Andhra Pradesh Housing Board Act, 1956
(2)The programme shall contain:(a)Such particulars of housing schemes as may be prescribed and which the Board proposes to execute whether in part of whole during the next year;(b)The particulars of any undertaking which the Board proposed to organize or execute during the next year for the purpose of the production of building materials; and(c)Such other particulars as may be prescribed.
