Section 29(2) in The Rajasthan Housing Board Act, 1970
(2)Every such budget shall be prepared in such form as may be prescribed and shall make provision for:(i)the housing schemes which the Board proposes to execute whether in part or whole during the next year:(ii)the due fulfilment of all the liabilities of the Board: and(iii)the efficient administration of this Act and shall contain a statement showing the estimated receipts, and expenditure on capital and revenue accounts for the next year, and such other particulars as may be prescribed.
