Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 20 in The Orissa Housing Board Act, 1968 20. Sanction of programme, budget and establishment schedule. - After receipt of the programme, budget and the schedule of the staff the State Government may approve the same with such modifications as they deem fit.
