Section 102(1) in Tamil Nadu State Housing Board Act, 1961
(1)The two trustees referred to in subjection (1) of section 100 shall, at the end of every year, transmit to the Chairman a statement showing-(a)the amount which has been invested during the year under section 100;(b)the date of the last investment made previous to the transmission of the statement;(c)the aggregate amount of the securities held by them;(d)the aggregate amount which has, up to the date of the statement, been; applied under section 101 if or towards repaying loans; and(e)the aggregate amount already paid into each sinking fund.
