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 Bihar - Section Section 32 in The Bihar State Housing Board Act, 1982 32. Sanction of programme and establishment schedule. - After receipt of the programme and budget, the State Government may, if it so desires give direction for its modification.
