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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2)(d) in Tamil Nadu State Housing Board Act, 1961

(d)the reconstruction, alteration, or demolition of the existing buildings and their appurtenances by the owners or by the Board in default of the owners, and the erection of buildings in accordance with the scheme by the said owners, or by the Board in default of the owners, upon the sites as defined under the scheme;