Section 52(3) in Karnataka Housing Board Act, 1962
(3)The Board may, within the budget sanctioned by the State Government, approve appropriations not exceeding [rupees [fifty lakhs] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.]], from one sub-head to another and from one minor head to another under the same major head and submit a statement of such re-appropriations to the State Government.
