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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Tamilnadu - Subsection

Section 147(1)(f) in Tamil Nadu State Housing Board Act, 1961

(f)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any rule or regulation made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder: