Section 25 in Arunachal Pradesh Housing Board Act, 2014
25. Variation of Housing Scheme by the Board after it has been sanctioned.
- The Board may, at any time, vary any Housing Scheme or any part thereof included in the Budget as sanctioned by the State Government:Provided that no such variation shall be made if it involves expenditure in excess of 10 per cent of the amount as originally sanctioned for the execution of that particular housing scheme included in the Budget or if it affects the scope or purpose of such scheme,
