24. Sanctioned housing schemes [and land development schemes] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] to be executed.
- [(1)] [Re-numbered by Act 10 of 1974 w.e.f. 3.11.1973.] After the programme has been sanctioned and published by the State Government under sections 20 and 21, the Board shall, subject to the provisions of section 23, proceed to execute the [housing scheme, land development scheme or labour housing scheme] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] included in the programme.(2)[ The Board shall not execute any [housing scheme, land development scheme or labour housing scheme] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973.] unless the same has been sanctioned by the State Government]
