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 1] [Entire Act] State of Andhra Pradesh - Section Section 29 in Andhra Pradesh Housing Board Act, 1956 29. Variation of programme by Board after it is sanctioned. - The Board may, at any time, vary programme or any part thereof included in the programme sanctioned by the Government.
