Section 91(4) in Tamil Nadu State Housing Board Act, 1961
(4)Subject to the provisions of this Act, and to such conditions and limitations as may be prescribed, the Board may out of its grant loans and advances on such terms and conditions, as it may determine, to any co-operative society registered or deemed to be registered under the law relating to co-operative societies for the time being in force in the [State of Tamil Nadu] [This expression was, substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] or to any other pars in for the construction of houses.
